M.S.Shah - (1.) Rule. Mr. Harin Rawal, learned Advocate waives service of rule on behalf of respondents Nos. 2 to 7. Respondent No. 1 though served, has not chosen to appear before the Court.
(2.) In this petition, the petitioner has prayed for an appropriate writ, order or direction quashing and setting aside the order of compromise passed by the Civil Judge, Senior Division, Veraval in Special Civil Suit No. 82 of 1994 on 7-3- 1995.
(3.) xxx xxx xxx.;