ANJANABEN JAYANTBHAI GAJERA Vs. RAMJIBHAI MEPABHAI GAJERA

JUDGEMENT

(1.) By way of this petition, under Article 227 of the Constitution of India, 1950, the petitioners have prayed to quash and set aside the order dtd. 5/7/2021 passed by the learned Additional Civil Judge & Judicial Magistrate First Class, Upleta in Regular Civil Suit No.6 of 2017 below Exhs.25 and 33.

(2.) Heard learned advocate Mr. Varun Bharda for learned advocate Mr. S. P. Majmudar for the petitioners and learned advocate Mr. Digant B. Kakkad for respondent Nos.2, 3 and 5. Though served, none appeared for respondent Nos.1 and 4. Perused the record.

(3.) The facts in brief of the case are as under: