ASHOK D.MOTIYANI Vs. GUL (GULABRAI) JAMROMAL

JUDGEMENT

(1.) Heard learned advocate Mr. Rushabh R. Shah for the petitioner, learned advocate Mr. Hardik Brahmbhatt for respondent No.1.1 to 1.5 and learned advocate Mr. Vimal M. Patel for respondent No.4.

(2.) Though served, none appeared on behalf of rest of the respondents.

(3.) The present writ application is filed under Article 227 of the Constitution of India seeking following relief.