KAMLESH AMBALAL CONTRACTOR Vs. JAKSHIBHAI SAJANBHAI BHARVAD
LAWS(SC)-2012-9-66
SUPREME COURT OF INDIA
Decided on September 26,2012

KAMLESH AMBALAL CONTRACTOR Appellant
VERSUS
JAKSHIBHAI SAJANBHAI BHARVAD Respondents

JUDGEMENT

- (1.) The application for impleadment is allowed.
(2.) Leave granted.
(3.) We heard Shri Dushyant A. Dave, learned senior counsel appearing for the appellants and Shri C.A. Sundram, learned senior counsel appearing for the contesting respondents at length. For the disposal of these appeals, we feel it unnecessary to examine the various contentions urged by learned senior counsel on either side. Reference to few facts would be suffice since we are inclined to set aside the judgments of all the courts below and direct learned Principal Senior Civil Judge, Ahmedabad (Rural) to take up Regular Civil Suit No. 516 of 2008 filed by the appellants herein for fresh consideration in accordance with law.;


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