VITRAG CORPORATION Vs. GURMITKAUR PREMJIT BHATIA

JUDGEMENT

(1.) ADMIT. Learned advocate Mr.Sumit K. Prajapati waives service of notice on behalf of respondent No.1 and 2. The presence of other respondents are not required for adjudication of the present matter.

(2.) The present Appeal from order is filed under order XLIII Rule 1 of the Civil Procedure Code, 1908 (hereinafter referred to as "CPC") challenging the judgment and order dated 12 th November, 2020 passed by Additional City Civil Judge, City Civil Court Ahmedabad essentially passed below Exh.112 -113 in Civil Suit 132 of 2013.

(3.) The parties will be referred to as per their original position. The respondent no.3 to 5, 9 and 10 of present appeal are deleted as per various orders passed by this Court.