RANJANBEN BHOGILALA DESAI Vs. VINUBHAI MAGANBHAI DESAI

JUDGEMENT

(1.) RULE. Mr. Adeshra, learned advocate for respondent waives service of notice of rule on behalf of respondent.

(2.) THE present petition has been preferred against the order dated 25th august, 2006, passed by the learned 3rd additional Senior Civil Judge, Nadiad, below exh. 65 in Regular Civil Suit No. 428 of 1998 as well as against the order passed by the said Court below Exh. 70 (review application for reviewing order below Exh. 65) on 24th november, 2006. In the aforesaid civil suit, by the aforesaid orders, the application below exh. 65 was dismissed. Exh. 65 application was for giving exhibit numbers to the documents which are referred to by the witnesses of the present petitioners (original defendants)during their examination-in-chief and the objections have been raised by the original defendants for giving exhibit numbers to those documents which are referred to in application below Exh. 65.

(3.) HAVING heard both the learned counsel and looking to the facts and circumstances of the case, I hereby quash and set aside the order passed by the learned 3rd Additional Senior Civil Judge, Nadiad dated 25th August, 2006 below Exh. 65 consequently also an order passed by the said Court dated 24th November, 2006 below exh. 70 in a Regular Civil Suit No. 428 of 1998 for the following facts and reasons.