LAWS(GJH)-2017-5-59

PARESH CHATURBHAI PATEL Vs. KOKILABENMANILAL PATEL

Decided On May 05, 2017
Paresh Chaturbhai Patel Appellant
V/S
Kokilabenmanilal Patel Respondents

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant has prayed for the following reliefs:

(2.) The facts giving rise to this application may be summarised as under:

(3.) Being dissatisfied with the two orders passed by the Courts below, the applicant has come up with this application invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India.