CENTRAL BANK OF INDIA Vs. PRABHURAM MANSANG THAKKAR

JUDGEMENT

(1.) THE appeal is admitted. At the request made by the learned advocates, the matter is taken up for final hearing today.

(2.) THE present Appeal from Order has been filed by the appellant- original defendant being aggrieved with the order passed by the Chamber judge, City Civil Court, Ahmedabad, below Notice of Motion, Ex. 16 and 17, dated 7th July 2012, on the grounds stated in the Appeal from Order.

(3.) AN affidavit is also filed by the respondent to produce some of the documents.