MEENABEN ASHOKBHAI PATEL Vs. SHOBHABEN KISHANCHAND ANDANI

JUDGEMENT

(1.) RULE . Learned advocate Mr.K.V.Shelat waives service of Rule on behalf of respondent No.1

(2.) THE petitioners defendants are before this Court being aggrieved by order passed below application Exh.125 in H.R.P. Suit No.1529 of 1995 dated 20.03.2007.

(3.) LEARNED advocate Mr.Sunit S.Shah, appearing with learned advocate Mr.Premal R.Joshi, for the petitioners vehemently submitted that the second application Exh.125 dated 17.11.2006, seeking appointment of Court Commissioner was totally misconceived in view of the fact that there was no application alleging breach of the order of the Court, permitting repairs or any injunction order granted by the Court.