SARDAR HIMMATBHAI KHOKAR Vs. JESANGBHAI AMTHABHAI

JUDGEMENT

(1.) By way of this petition, under Articles 226 and 227 of the Constitution of India, 1950, the petitioners have prayed to quash and set aside the order dtd. 28/10/2021 passed by learned 5th Additional Civil Judge, Vadodara in Civil Misc. Application (Delay) No.1 of 2020 and further prayed to restore Regular Civil Suit No.794 of 2002 to its original status.

(2.) Heard learned advocate Mr. A. R. Kadri for the petitioners and learned advocate Mr. S. P. Majmudar for the respondent No.2. Perused the record.

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