MOHANBHAI RAGHAVBHAI GONDALIYA Vs. RAMABEN CHANDULAL MIYATRA

JUDGEMENT

(1.) RULE. Shri Mrugen Purohit, learned advocate waives service of rule on behalf of the respondent-original plaintiff, who is on caveat.

(2.) WITH the consent of the learned advocates appearing for the respective parties, the present Special Civil Application is taken up for final hearing today.

(3.) BY way of this petition under Article 227 of the Constitution of India, the petitioners-original defendants have prayed for an appropriate writ, order or direction quashing and setting aside the order dated 21/07/2008 passed by the 5th Additional Senior Civil Judge and Judicial Magistrate First Class, Rajkot in Regular Civil Suit No. 363/2008 by which the learned trial Court has passed an order to appoint the Court Commissioner to prepare the panchnama.