HARSHADRAI UDAYSHANKAR BHATT Vs. HANSABEN KESHAVLAL JOSHI

JUDGEMENT

(1.) RULE . No one appears on behalf of respondent.

(2.) THE petitioners have filed this petition under Article 227 of the Constitution of India with a prayer to issue appropriate writ, order or direction by quashing and setting aside the order dated 7th March 2003 passed in Civil Misc.Appeal No.126 of 2002 passed by the learned 3rd Extra Assistant Judge, Rajkot and the order dated 28th Oct.2002 passed below Exh.5 in Regular Civil Suit No.1354 of 2002 passed by the learned Civil Judge (JD), Rajkot.

(3.) THE petition was filed on 3rd Sept.2003.