(1.) BY way of present appeal from order, the appellants have inter alia prayed for quashing and setting aside the impugned order dated 27th September 2005 passed by the Civil Judge (Senior Division), Porbandar, below application Exhibit 5 in Special Civil Suit No.102 of 2004.
(2.) WHEN present appeal from order came up for admission hearing on 04th December 200, this Court (Coram : P.B. Majmudar, J) has admitted the matter and no stay has been granted in favour of the appellant.