ASHWINBHAI KAMSUBHAI RATHOD Vs. BHAILALBHAI KALUBHAI PANDAV

JUDGEMENT

(1.) This Court had, on 31.01.2019 adjourned the hearing of the matter, at the request of learned advocate for the contesting respondent No.2. Reference in this regard needs to be made to Paras : 3, 4 and 6 thereof, which read as under.

(2.) Mr.C.B.Upadhyaya, learned advocate for the contesting respondent No.2 has stated that, the proceedings referred to in para:3 of the order of this Court dated 31.01.2019, being SLPs (C) No.3075 to 3081 of 2019 with SLP (C) No.3950 of 2019, are dismissed, as withdrawn on 11.02.2019.

(3.) Mr.C.B.Upadhyaya, learned advocate for the contesting respondent No.2 has given an application (Exh.74), requesting that the hearing of the matter be deferred. This request is strongly objected by Mr.P.C.Kavina, learned senior advocate for the petitioner.