PATEL DHULABHAI MADHABHAI Vs. MALATDAR VADALI

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioners have challenged the order dated 02.06.2018 passed by respondent No.2 in Revision / Case No.1 of 2018.

(2.) Heard learned Senior Advocate Mr. Anshin Desai assisted by learned advocate Mr. Manish S. Shah for the petitioners, learned advocate Mr. MTM Hakim assisted by learned advocate Mr. R.K.Mansuri for respondent No.3 and learned Assistant Government Pleader Mr. K.M.Antani for respondent Nos. 1 and 2.

(3.) The factual matrix of the present case is as under: