K KHUSHRU MANEKJI Vs. AMIT PROCESSORS PVT LTD

JUDGEMENT

(1.) BY way of present petition, the appellant has inter alia prayed for quashing and setting aside the impugned order dated 07th March 2005 passed by the Chamber Judge, Curt No.14, City Civil Court, Ahmedabad, whereby the trial Court has partly allowed the Notice of Motion moved by the respondent No.1 herein.

(2.) WHEN present petition came up for admission hearing, this Court has admitted the matter and so far as Civil Application for stay is concerned, this Court has allowed the said Civil Application No.2399 of 2005 filed by present appellant vide order dated 25th April 2005.

(3.) IT is further clarified that the parties will be governed by the order dated 25th April 2005 passed in the said Civil Application for stay preferred by the appellant herein till final disposal of the suit.