LAWS(GJH)-2025-4-56

GHANSHYAMBHAI RATIBHAI BARVALIYA Vs. KHIMAJIBHAI DAMJIBHAI NAVADIYA

Decided On April 07, 2025
Ghanshyambhai Ratibhai Barvaliya Appellant
V/S
Khimajibhai Damjibhai Navadiya Respondents

JUDGEMENT

(1.) The present writ application is filed under Article 227 of the Constitution of India seeking following reliefs :-

(2.) Heard learned advocate Mr. Parth B. Thummar for the petitioner and learned advocate Mr. Manan A. Shah for the respondent.

(3.) As far as possible, the parties will be referred as per their original position in the suit.