KIRITBHAI CHHAGANBHAI VEKARIA Vs. JAGDISHBHAI BHANUBHAI BHANDANI

JUDGEMENT

(1.) RULE, Mr. Udayan P. Vyas, learned advocate waives the service of notice on behalf of the respondent No. 1.

(2.) AT the request of the learned advocates appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(3.) BY way of this petition under Article 227 of the Constitution of India, the petitioners - original newly added third party have prayed for appropriate writ; order and/or directions quashing and setting aside the impugned order dtd. 6/4/2009 passed by the learned Senior Civil Judge, surat below application Ex. 40 in Special civil Suit No. 236 of 2005 by which the learned trial Court has allo333wed the sold application Ex. 40 submitted by the original plaintiff to implead the petitioners as defendants.