PATEL KOMALBEN JAYANTIBHAI Vs. BARAIYA RAJESHKUMAR KAMALSINHBHAI

JUDGEMENT

(1.) RULE. Mr. Shalin Mehta, learned advocate waives service of notice of Rule on behalf of Opponent Nos. 1 to 4 and Ms. Krina Calla, learned Assistant Government Pleader waives service of notice of Rule on behalf of Opponent No. 5.

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

(3.) MR. FALGUN Brahmbhatt, learned advocate appearing on behalf of the applicants does not press the present Civil Application qua vacating ad-interim relief granted by this Court with a liberty to file afresh application for the same relief, after respective applicants are permitted to be joined as party respondents in the main petition and it is requested to consider the prayer of the applicants to permit them to join as party respondents in the main Special Civil Application. Accordingly, the present Civil Application is dismissed as not pressed so far as prayer of the applicants to vacate ad-interim relief granted by this Court in the main petition with a liberty to file afresh application for the said relief.