PARVATIBEN VASANTBHAI SONIGARA Vs. BHARATBHAI SHANKERLAL JAIN

JUDGEMENT

(1.) RULE. Shri J. V. Mehta, learned advocate waives service of notice of rule on behalf of the proposed heirs of deceased Rupaben Shankerlal.

(2.) HAVING heard the learned advocates appearing on behalf of the respective parties and as the application is not opposed by Shri J. V. Mehta, learned advocate appearing on behalf of the proposed heirs, prayer in terms of paragraph 4 (A) is hereby granted.

(3.) WITH this, the present application is allowed. Rule is made absolute accordingly.