VASANTIBEN PRATAPRAI SHAH Vs. VINODRAI BHOGILAL SHAH

JUDGEMENT

(1.) RULE. Shir Nirav Thakkar, learned advocate waives service of rule on behalf of respondents nos. 1 to 5, who are the main contesting parties.

(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 plaintiffs have prayed for an appropriate writ, order or direction quashing and setting aside the impugned order dated 28/09/2007 passed below Exh. 208 in Special Civil Suit No. 205/2000 by the learned 9th Additional Senior Civil Judge and Judicial Magistrate First Class, Jamnagar by which the learned trial Court has allowed the said application by exhibiting the documents, mentioned in the said application, more particularly, Mark 75/1 to 75/4, 75/6 to 75/17, 75/21 to 75/29, 75/33 and 95/1 to 95/16 tentatively and the admissibility of the same should be considered at the stage of final hearing of the suit.