NANDLAL J. JUMANI Vs. RAHUL PANJABI

JUDGEMENT

(1.) Notice being issued in the Second Appeal on 27 th September 2019, the respondent has put in an appearance. The parties state that they are ready to argue the Appeal finally since ad-interim relief is granted on 27th September 2019 and the same continue till date.

(2.) Second Appeal taken up is heard finally by consent of the parties.

(3.) Rule. Rule returnable forthwith.