PRAGNESHKUMAR ARVINDBHAI PATEL Vs. JAYABEN BIPINCHANDRA PATEL

JUDGEMENT

(1.) Letters Patent Appeal No. 324 of 2017 under clause-15 of the Letters Patent is filed, aggrieved by the interim order passed by the learned single Judge dated 16th February, 2017. In this Letters Patent Appeal, earlier, interim order was passed by this Court on 17th February, 2017 and further, when the appeal was placed on board on 20th February, 2017, the learned counsels on both the sides made a request to list the appeal along with Special Civil Application No. 2385 of 2017 and dispose of the Special Civil Application itself. As such, Letters Patent Appeal is listed along with Special Civil Application No. 2385 of 2017 and the Special Civil Application itself was heard on the last date of hearing and both the Special Civil Application and the Letters Patent Appeal are disposed of by this common order.

(2.) For the purpose of disposal, we draw the facts as stated in Special Civil Application No. 2385 of 2017.

(3.) Special Civil Application No. 2385 of 2017 is filed by 5 petitioners with the prayers, which read as under: