DHARMINBHAI RAJNIKANT PATEL Vs. NIRUBEN MAHENDRABHAI PATEL

JUDGEMENT

(1.) The petitioner has filed present civil revision application under Section 115 of the Code of Civil Procedure praying to quash and set aside the order dated 25.10.2017 passed by the learned 17th Additional Senior Civil Judge, Vadodara, below Ex.32 in Special Civil Suit No.470 of 2016 and further prayed to allow the application below Ex.32.

(2.) With the consent of both the sides the matter is taken up for final hearing.

(3.) Rule. Mr.Nikhil S. Kariel, learned advocate waives service of rule on behalf of respondent No.1 and Mr.Dipen Desai, learned advocate waives service of rule on behalf of respondents No.3 and 4.