KAILASBEN DASHRATHBHAI PATEL Vs. ADITBHAI DASHRATHBHAI PATEL

JUDGEMENT

(1.) Rule. Mr. M.B. Gandhi, learned advocate appearing for the respondents waives service of rule. With the consent of the parties, the matter is taken up for final disposal today itself.

(2.) By way of the present petition under Article 227 of the Constitution of India, the petitioner has prayed to quash and set aside order dated 23.11.2016 passed by learned Principal District Judge, Gandhinagar in Misc. Civil Appeal No.3 of 2016.

(3.) The case put forward by the petitioner is as under:-