ANSUYABEN HIMMATSINH PARMAR Vs. HEMANT RAMVILAS JAIN

JUDGEMENT

(1.) ADMIT . Shri Amit Thakkar, learned advocate waives service of notice of admission on behalf of respondent no.1 -original plaintiff.

(2.) MS Mehta, learned advocate appearing on behalf of the appellants seeks permission to delete respondent no. 2 -original defendant no. 1 so far as the present Appeal from Order is concerned.

(3.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the Appeal from Order is taken up for final hearing today.