RAMBHAI DOSABHAI RAVALIA Vs. DHARAMSINH DOLATSINH PARMAR

JUDGEMENT

(1.) BY way of these present appeals under Clause 15 of the Letters Patent, the appellants ? original petitioners have challenged the order dated 4.2.2011 passed by the learned Single Judge in Special Civil Applications No.8674 of 2010 to 8677 of 2010 by which the learned Single Judge has dismissed the petitions in which the order dated 30.11.2009 passed by the learned Joint Senior Civil Judge, Vadodara has dismissed the applications for interim relief in Special Civil Suit No.312 of 1998, Special Civil Suits No.313 of 2008 to 315 of 2008 which has been confirmed by the learned Second Additional District Judge, Vadodara by his order dated 10.5.2010 dismissing the Misc. Civil Appeals No.215 of 2009 to 218 of 2009.

(2.) THE brief facts arising in the present appeals are as under.

(3.) IN view of the decision in the case of Gustadji Dhanjisha Buhariwala and another (supra), the present appeals are not maintainable and, therefore, the same are summarily dismissed with no order as to costs.