PATEL RAMILABEN SHIVRAM Vs. PATEL MAGANBHAI AMTHARAM

JUDGEMENT

(1.) Rule. Learned advocate, Shri Manav Mehta, waives service of notice of rule on behalf of the respondent No.1 who is the main contesting party and Shri A.B.Munshi, learned advocate appearing on behalf of the respondent Nos. 3 to 7.

(2.) Shri Manav Mehta, learned advocate has stated at the Bar that proposed respondents i.e. respondent Nos. 11 and 12 herein who have purchased the disputed land in question during the pendency of second appeal are personally present in the Court and they have filed a separate undertakings through him. He has stated at the Bar that after necessary formalities are completed and the respondent Nos. 11 and 12 are joined as party respondents to the second appeal, they will be represented through Advocate and Vakalatnama on their behalf shall be filed latest by tomorrow.

(3.) Present application has been preferred by the applicants-original appellants permitting the applicants to join respondent Nos. 11 and 12 herein as party to the main second appeal as well as civil application for interim relief therein and for an appropriate order restraining them from further alienating, transferring the suit land in question which they have purchased by the registered sale-deed dated 20th April, 2010.