(1.) THE petitioner - original applicant has filed this petition under Article 227 of the Constitution of India praying for quashing and setting aside the order dated 05. 10. 2005 below Exh. 45 in Civil Misc. Application No. 186 of 1998 passed by the learned Civil Judge (S. D.), Vadodara.
(2.) THIS Court has issued rule on 14. 11. 2005 and granted interim relief in terms of para 5 C whereby the impugned order passed by the learned Civil Judge was stayed.
(3.) HEARD Mr. Haresh J. Trivedi, learned advocate appearing for the petitioner. Despite service of notice of rule, nobody appears on behalf of the respondent.