MEHUL SHANTILAL PATEL Vs. SAMATBHAI NANUBHAI VARU

JUDGEMENT

(1.) This Appeal from Order is directed against the order dtd. 6/1/2022 passed by the 11th Additional Chief Judicial Magistrate, First Class, Vadodara on an interim injunction application (Exh.5) along with interim applications seeking similar relief being filed by the original-plaintiff vide Exh. 10, 28 and 37 in Special Civil Suit No.8 of 2021, whereby the learned Trial Court has been pleased to direct the original defendant- appellant herein, an order of status quo to be maintained in respect of the suit lands.

(2.) The brief facts as emerges from the record are reproduced as under:

(3.) Heard Mr. Kamal B. Trivedi, learned Senior Counsel appearing with Mr. Dhaval D. Vyas, learned advocate on record for the appellant - original defendant and Ms. Tejal Vasi, learned advocate appearing on caveat on behalf of respondents - original plaintiffs.