AJAY PATEL Vs. MULTIMODE ENTERPRISES PRIVATE LIMITED

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicants - original plaintiffs call in question the legality and validity of the order dated 02.06.2020 passed by the In-charge 29th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Vadodara, in the Commercial Suit No.89 of 2019.

(2.) The facts in brief leading to the filing of this application are as under.

(3.) The applicants - plaintiffs have instituted the Commercial Civil Suit No.89 of 2019 in the Commercial Court, Vadodara, for cancellation of Sale Deed, declaration and injunction. The reliefs prayed for in the Commercial Civil Suit No.89 of 2019 reads thus :