REGENT COMPUTRONICS PVT. LTD.

JAYESHKUMAR MATHURBAI PATEL Appellant

V/S

MUKESHBHAI VERSHIBHAI DESAI Respondents

Referred Judgements :-

VISHWESHWAR NARSABHATTA GADDADA VS. DURGAPPA IRAPPA BHATKAR [REFERRED TO]
HARSHADKUMAR KANTILAL BHALODWALA VS. ISHWARBHAI CHANDUBHAI PATEL [REFERRED TO]
MUNUSWAMI NAYUDU VS. SAGALAGUNA NAYUDU [REFERRED TO]
BUDDA ADEYYAMMA VS. KANDREGULA SIMHACHALAM [REFERRED TO]
NATVARLAL RANCHHODDAS PATEL VS. HARENDRABHAI SOMJIBHAI PATEL [REFERRED TO]
YESHWANT LAXMAN PAI RAIKAR V. LAXMAN VS. SINGBAL [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
SILLA CHANDRA SEKHARAM VS. RAMCHANDN SAHU [REFERRED TO]
ANAND PRASAD AGARWALLA VS. TARKESHWAR PRASAD [REFERRED TO]
VASANTHA VISWANATHAN VS. V K ELAYALWAR [REFERRED TO]
MAHARWAL KHEWAJI TRUST VS. BALDEV DASS [REFERRED TO]
MANDATI RANGANNA VS. T RAMACHANDRA [REFERRED TO]
KISHORSINH RATANSINH JADEJA VS. MARUTI CORP [REFERRED TO]
THOTA GANGA LAXMI VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
LATIF ESTATE LINE INDIA LTD VS. HADEEJA AMMAL [REFERRED TO]
SAKALAGUNA NAYUDU VS. CHINNA MUNUSWAMI NAYAKAR [REFERRED TO]
MUNSHI EHTISHAM ALI VS. JAMNA PRASAD [REFERRED TO]
SATYA PAL ANAND VS. STATE OF M.P. & ORS. [REFERRED TO]
GHULAM MOHAMMAD VS. LAKHA SINGH AND ANR [REFERRED TO]
AMBALAL SARABHAI ENTERPRISE LIMITED VS. KS INFRASPACE LLP LIMITED [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
MAHESHBHAI JIVRAJBHAI GUJARATI VS. KRISHNA PRAVINBHAI GUJARATI [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the impugned order dtd. 19/2/2020 passed below Exh-5 by the learned Principal Senior Civil Judge, Ahmedabad (Rural), Mirzapur, Ahmedabad in Special Civil Suit no. 119 of 2019 whereby the trial Court has disallowed the application filed by the plaintiffs-appellants for interim injunction, the original plaintiffs have preferred this Appeal from Order under Order 43 Rule 1(r) of Code of Civil Procedure.

(2.) The appellants are the original plaintiffs and the respondents are the defendants before the trial Court. For the brevity and convenience, the parties are referred to in this order as per the nomenclature assigned to them in the trial Court.

(3.) The plaintiff has filed the Suit for specific performance, cancellation of documents and declaration of injunction in respect to the Suit property being land revenue survey No. 52 admeasuring 0/48/56 Hect - Are- Sq. Mtrs and Survey No.53 admeasuring 0 - 52 - 61, Hect - Are - Sq. Mtrs (Final Plot No. 79 admeasuring 7500 sq. Mtrs of the TP Scheme no.3 (Vejalpur), situated at Mauje: Vejalpur, District: Ahmedabad, on the following facts:

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JAYESHKUMAR MATHURBAI PATEL Vs. MUKESHBHAI VERSHIBHAI DESAI

Referred Judgements :-

JUDGEMENT

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