GANPASINH BHIKHSINH PUROHIT Vs. VIJAY NEHRA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The applicant, who happens to be original petitioner in Special Civil Application No.8624 of 2012 has taken­out this application with following prayers.

(3.) The facts in brief leading to filing of this application shorn off unnecessary detail deserve to be set out as under only for appreciating the controversy.