(1.) We have heard Mr. Rohan Lavkumar Shah, the learned counsel appearing for the appellant [original plaintiff] and Mr. Savani, the learned counsel appearing for the respondents nos.7 to 10 [subsequent purchasers] on the Civil Application.
(2.) In the Civil Application, the appellant - plaintiff has prayed for the following reliefs:-
(3.) We take cognizance of one order passed by a learned Single Judge of this Court dtd. 16/11/2017 in the Misc. Civil Application No.703 of 2017 in Appeal From Order No.129 of 2015. We quote the Paragraphs-10, 11 and 12 of the said order:-