SHARMISHTHABEN GUNVANTLAL PATEL Vs. BABUBEN KESHAVLAL PATEL

JUDGEMENT

(1.) Leave to delete name of respondent no. 3.

(2.) Heard Mr. Baiju Joshi, learned advocate for the petitioner and Mr. Kamlesh Patel, learned advocate for the respondent no. 1. Respondent no. 2 has refused service of notice for which appropriate affidavit has been filed. The petition with the consent of the parties is taken up for final hearing today.

(3.) In the present petition, under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order dated 20. 09. 2011 passed by the Board of Nominees Court, Surat in Lavad Case No. 290 of 2005 and the order dated 25. 03. 2019 passed by the Gujarat State Cooperative Tribunal, Ahmedabad in Appeal No. 198 of 2011.