ISHVARBHAI RANCHHODBHAI PADHIYAR Vs. AMBALAL RANCHHODBHAI PADHIYAR

JUDGEMENT

(1.) RULE. Mr. Arpit Kapadia appears and waives service of RULE. The petitioner by way of this application under Article 227 of the Constitution of India has challenged the order passed by the learned 4th Additional District Judge, Vadodara dated 16.11.2011, whereby the learned First Appellate Court was pleased to allow the said Appeal and quash and set aside the order passed by the Principal Civil Judge, Padra in Regular Civil Suit No. 17 of 2005 and granted injunction in favour of respondent herein (original plaintiff).

(2.) HEARD Mr. Nilesh Pandya, learned Counsel for the petitioner as well as Mr. Arpit Kapadia for Ms. Shaili Kapadia for the respondent.