LAWS(GJH)-2009-11-93

RAJENDRA NATWARLAL PATEL Vs. KAMLESHBHAI AMBALAL CONTRACTOR

Decided On November 02, 2009
RAJENDRA NATWARLAL PATEL Appellant
V/S
KAMLESHBHAI AMBALAL CONTRACTOR Respondents

JUDGEMENT

(1.) AT the request of Mr. Mehul Rathod, learned advocate appearing on behalf of the applicant and as the main matter was on Board, Mr. Rathod, learned advocate appearing on behalf of the applicant is permitted to move this Court today and it is heard to day itself with the consent of the learned advocates appearing on behalf of the respective parties.

(2.) RULE. Mr. A. J. Patel, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 1 to 4 herein original petitioners and Mr. Nikunj Raval, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent Nos. 5 to 9.

(3.) WITH the consent of the learned advocate appearing on behalf of the respective parties, present application is taken up for final hearing today.