KIRANKUMAR RANCHHODBHAI PATEL Vs. MARTIN SHAILESHBHAI PATEL

JUDGEMENT

(1.) Heard learned Advocate Mr.R.S.Sanjanwals for the petitioner and learned Advocate Mr.P.P.Majmudar for the respondent. The matter requires consideration.

(2.) RULE. Learned Advocate Mr.Majmudar waives service of Rule on behalf of respondent Nos.4 and 5. At the request of the learned Advocate for the petitioner and with the consent of the learned Advocate for the respondent, the matter is taken up for consideration.

(3.) Learned Advocate for the petitioner invited attention of the Court to an order passed by this Court (Coram: Hon'ble Smt.Justice Abhilasha Kumari) dated 20.01.2010 in Special Civil Application No.3085 of 2009. Learned Advocate for the petitioner pressed into service the operative part of the order, i.e. para-7.