LATE DR PRAVINBHAI HARGOVINDDAS SHAH AND SHAILABEN PRAVINBHAI SHAH Vs. LATE JAYENDRABHAI HARGOVINDDAS AND LATE SARITABEN JAYENDRABHAI SHAH

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Ankur Oza waives service of notice of rule on behalf of contesting respondents. The presence of other respondents are not required. With the consent of the learned advocates appearing for the respective parties, present application is taken up for final hearing.

(2.) Heard learned senior counsel Mr. Dhaval Dave with learned advocate Mr. Jigar Patel for the petitioners and learned advocate Mr. Ankur Oza for the contesting respondents.

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