LAWS(GJH)-2022-8-414

SILVER COIN MEMBERS ASSOCIATION Vs. ROOPALI ENGINEERS

Decided On August 30, 2022
Silver Coin Members Association Appellant
V/S
Roopali Engineers Respondents

JUDGEMENT

(1.) The present Appeal From Order is filed by the appellants - original defendants - Silver Coin Members Association Part-2 against the original plaintiffs, who have filed the Civil Suit No.1793 of 2019 in the Court No.15, City Civil Court at Ahmedabad.

(2.) The original plaintiffs had preferred an application of Notice of Motion before the trial court below Exh.-6 and 7 and thereby they had prayed for interim injunction. After hearing all the concerned parties, the learned trial Judge, City Civil Court was pleased to pass an order dtd. 15/7/2020 granting temporary injunction in terms of paragraph 17(a) of the application for interim injunction till final disposal of the suit.

(3.) Being aggrieved and dissatisfied with the impugned judgment and order dtd. 15/7/2020, the appellants herein - original defendants preferred present Appeal From Order challenging the same.