RAMESHBHAI VENILAL DALAL Vs. HIMMATBHAI MOHANBHAI BORAD

JUDGEMENT

(1.) Heard learned advocate Mr. Salil M. Thakore for the petitioner.

(2.) Though served, none appears for respondents No. 1 and 2 who infact refused to take service of notice of the present writ application. Sofar as defendant - respondent No.3 is concerned, it has been reported to this Court by the learned advocate for the petitioner that he was not appearing in the suit and the suit is already proceeded against him ex-parte.

(3.) Being aggrieved and dissatisfied with the impugned order, the present writ application is filed.