GHANSHYAMSINH PUJUBHA VAGHELA Vs. GHANSHYAMSINH PUJUBHA VAGHELA

JUDGEMENT

(1.) By way of the present petitions under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) Mr. A. S. Vakil, learned advocate appearing for the respondent No.1 on Caveat has filed affidavit-in-reply and opposed the grant of reliefs as prayed for.

(3.) The short facts arise from the record are as under :-