RUDRAKSH PROPERTIES PVT LTD Vs. TRADE WINGS LIMITED

JUDGEMENT

(1.) This appeal arises from the judgment and order passed by the learned Single Judge dated 13.01.2011 in Special Civil Application No.14277 of 2010, whereby the learned Single Judge rejected the petition confirming the order dated 03.09.2010 passed by the 10th Additional Senior Civil Judge, Vadodara below Exh:1 in Special Darkhast No.46 of 1997.

(2.) Facts relevant for the purpose of deciding this appeal can be summarized as under:-

(3.) Record reveals that the appellant failed to comply with the consent decree drawn on the basis of consent terms which were placed on the record of the Special Civil Suit No.604 of 1993. In this background, the respondent preferred Special Darkhast No.46 of 1997 and prayed for the following relief(s):