JAYANTIBHAI BECHARBHAI KORADIA Vs. GANESH GANDABHAI PATEL

JUDGEMENT

(1.) RULE . Ms.Kruti Shah, learned advocate and Mr.K.L. Pandya, learned Assistant Government Pleader, waive the service of notice of rule on behalf of the respondent Nos.1 & 2 and respondent Nos.3 to 5, respectively.

(2.) WITH the consent of the parties, the matter is taken up for final hearing today.

(3.) BY way of this petition under Article 227 of the Constitution of India, the petitioner original plaintiff has prayed for appropriate writ, order and/or direction quashing and setting aside the order dtd.31/5/2008 passed by the learned Additional District and Sessions Judge, Bhavnagar in Misc.Civil Appeal No.122 of 2007 in allowing the same by quashing and setting aside the order passed by the learned Principal Senior Civil Judge, Bhavnagar below application Ex.5 dtd.21/8/2007 in Regular Civil Suit No. 915 of 2006.