SHANABHAI LAVJIBHAI PATEL Vs. HARIBHAI MAFTLAL PANDYA

JUDGEMENT

(1.) RULE. Mr Sunil L. Mehta waives service of rule on behalf of the respondents.

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

(3.) BY way of this petition under Article 227 of the Constitution of India, the petitioners-original defendants nos. 2 and 3 have prayed for an appropriate writ, order or direction quashing and setting aside the order passed by the learned Additional Sessions Judge and Fast Track Court No. 1, Gandhinagar below Exh. 14 dated 3rd July, 2008 in Civil Miscellaneous Appeal No. 31/2008.