KANTABEN VASUDEV KACHHIYA PATEL Vs. MANAGER

JUDGEMENT

(1.) RULE. Ms. Nalini S. Lodha, learned advocate waives service of notice of Rule on behalf of respondent No. 1.

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

(3.) THIS petition under Article 227 of the Constitution of India, is preferred by the petitioner herein original defendant No. 6 for an appropriate writ, order and/or direction, to quash and set aside the impugned order dated 9th January,2009 passed by learned Additional District Judge, Fast Track Court, Godhara in Civil Misc. Appeal No. 111 of 2008 as well as order dated 6th September,2008 passed by learned Principal Civil Court, Godhara below application Exh-5 in Regular Civil Suit No. 446 of 2007.