GANGABEN PARSOTTAMBHAI PATEL Vs. RAMANBHAI PARSOTTAMBHAI PATEL

JUDGEMENT

(1.) HEARD learned Senior Advocate, Mr. Kavina, appearing with Mr. Buch for the Applicants, learned Advocate, Mr. Majmudar, for Opponents No. 1 to 5 and learned Advocate, Mr. Mokaria, for Opponent No. 6.

(2.) THERE is a consensus amongst the Advocates that they are agreeable to argue the First Appeal finally and shall move the Court taking up First Appeal finally for final hearing on reopening of the Court after Diwali holidays.

(3.) IN view of the affidavit-in-reply filed by the Opponent No. 1 and a violation shown by him to undertake before this Court to act as per the affidavit-in-reply filed by him, this Court is of the view that no further action is required to be taken, if Opponent No. 1 files an undertaking before this Court to the above effect within two days from today and the application can be disposed of without further orders reserving the liberty to the Applicants to approach this Court in the main appeal in case of difficulty. It would also be expected of the Opponents to approach this Court in the main appeal in case of any difficulty in acting as per the undertaking that is to be given. The application stands disposed of accordingly. Rule is discharged. No costs.