AHMEDABAD DISTRICT PANCHAYAT Vs. KALPESH J DESAI

JUDGEMENT

(1.) Draft amendment is allowed. Leave to amend the cause title forthwith.

(2.) This Appeal is preferred by the appellant - original defendant under Order 43, Rule 1 of the Code of Civil Procedure, challenging the ad-interim order dtd. 8/7/2022 passed below Exhibit 6/7 in Civil Suit No.890 of 2022. The appellant Panchayat is aggrieved by the ad-interim mandatory relief granted by the learned trial Court directing the appellant to remove the seal and hand over the possession of the shops to the respondents- original plaintiffs, on or before 9/7/2022.

(3.) Brief facts, which emerges from the record of the present Appeal are summarized as under: