RAJANGIRI KISHORGIRI GOSWAMI Vs. RAJENDRASINHJI HAARBHAMJI JADEJA

JUDGEMENT

(1.) When the notice was issued for final disposal, learned advocate for the respective parties appeared and filed affidavit-in-reply and pleadings are completed.

(2.) Though served, respondent Nos. 1 , 3 , 5 , 16 , 25 - 32 , 34 , 36 - 37 , 40 - 46 , 48 , 51 , 53 - 56 , 60 have chosen not to appear before this Court nor engaged any lawyer to defend the case.

(3.) Respondent Nos.33, 35, 39, 52 and 59 have been deleted by the Coordinate Bench of this Court by oral order dated 24.06.2016.