LAWS(GJH)-2019-4-268

GAUTAMBHAI BHIKHABHAI JADAV Vs. SHAKRIBEN D/O KHODABHAI DHUDABHAI BHOI, W/O BACHUBHAI BHOI & 9 OTHER(S)

Decided On April 15, 2019
Gautambhai Bhikhabhai Jadav Appellant
V/S
Shakriben D/O Khodabhai Dhudabhai Bhoi, W/O Bachubhai Bhoi And 9 Other(S) Respondents

JUDGEMENT

(1.) Pursuant to the notice issued by this Court, learned advocate Mr. D.P. Kinariwala appeared on behalf of respondent Nos.1, 2 and 4. He states that he shall file his appearance for respondent Nos.3.1 and 3.2 as well.

(2.) RULE. Mr. D.P. Kinariwala, learned advocate waives service of notice of Rule on behalf of respondent Nos.1, 2, 3.1, 3.2 and 4 and learned AGP waives service of notice of Rule on behalf of respondent Nos.6 and 7. With the consent of learned advocates appearing for respective parties, present petition is taken up for final hearing.

(3.) By way of present petition under Articles 14, 19, 226 and 227 of the Constitution of India, following prayers have been made.