MANEKBEN KALABHAI PATEL Vs. NARENDRAKUMAR GANGARAM

JUDGEMENT

(1.) WE have heard Mr. S.M. Shah, learned counsel assisted by Mr. Y.V. Brahmbhatt appearing for the appellant.

(2.) BY way of this Intra-Court Letters Patent Appeal under Clause 15 of the Letters Patent, the appellants original respondent Nos.1 to 4 have challenged the order dated 26.3.2012 passed by the learned Single Judge in Civil Application No.13537 of 2011 in First Appeal No.3829 of 2011 whereby the learned Single Judge granted interim relief in favour of the respondents No.1 to 4 ? original appellants.

(3.) FOR the aforesaid reasons, we do not find any merits in this Letters Patent Appeal and this Letters Patent Appeal fails and is accordingly dismissed. There shall be no order as to costs.