SHREE SWAMINARAYAN GURUKUL Vs. MAHESH TRADING COMPANY

JUDGEMENT

(1.) THE petitioner has filed this petition under Article 227 of the Constitution of India, praying for issuance of a writ of certiorari or prohibition, or any other appropriate writ, order or direction allowing the petitioner to lead further/additional evidence in Regular Civil Suit No. 402/1989 pending in the Court of learned Civil Judge (S.D), Junagadh.

(2.) THIS Court had issued notice on 25.6.2004. The petition was admitted and Rule was issued on 27.10.2004 and further proceedings of Regular Civil Suit No. 402/1989 were stayed.

(3.) HEARD Mr. J.J. Yagnik, learned advocate appearing for the petitioner and Mr. Amar Mithani, learned advocate, who appears for respondent Nos. 1 and 2, and Mr. Anshin H.Desai, learned advocate, who appears for respondent No. 3. Respondent No. 3 was subsequently joined as a party -respondent vide order of this Court dated 5.4.2005. An affidavit -in -reply is filed by respondent No. 2 on 9.10.2004.