VALJI MITHU SENGAR Vs. GIMPEX LIMITED

JUDGEMENT

(1.) Heard Mr. S.I. Nanavati, senior advocate for the petitioners-original defendants and Mr. S.K. Patel, learned advocate, for the respondent-original plaintiff. and Civil Applications Nos. 829 of 1998, 1199 and 1200 of 2002, decided on 28th March, 2002.

(2.) Two Applications being Civil Applications Nos. 1199 and 1200 of 2002 were filed by the applicants-original defendants praying for modification of the orders dated 18.5.1998 passed in above Civil Revision Applications on the ground of enabling the parties to carry on their business peacefully as well as praying for fixing early date of hearing of Civil Revision Applications, in view of the order passed earlier on 12.11.1998 in Civil Applications Nos. 4687 and 4689 of 1998, whereby the Court has fixed the present Civil Revision Applications for hearing on 26.11.1998. The applicants original defendants have also annexed various documents/orders passed by the trial Court while seeking modification of the order passed earlier on 18.5.1998, whereby Rule was issued in the respective main Revision Applications by the Court. Considering the prayers made in the Civil Applications, by the consent of the advocates appearing in the matter, I have kept the Civil Applications with the main Revision Applications for final hearing today and accordingly during hearing, I was taken through the papers of main Revision Applications, including the documents attached thereto and the orders under challenge passed by the learned trial Judge.

(3.) Mr. S.K. Patel appearing for the respondent original plaintiff had tendered affidavit filed in the Civil Application and during hearing I was also taken through the said affidavit filed by the original plaintiff.