HEMAL CHANDRAPRAKASH BHATT Vs. NAYANBHAI KARSHANBHAI CHUDASAMA

JUDGEMENT

(1.) Heard learned Advocate Mr.Somnath Vats appearing with learned Advocate Mr.Riddhesh Trivedi for the petitioners, learned Advocate Mr.Zalak Pipalia for respondent No.4 and learned Advocate Mr.Hari Patel appearing for learned Advocate Mr.Deepak Sanchela for respondent No.3.

(2.) Learned Advocate Mr.Somnath Vats appearing for the petitioners tenders a reply in Civil Application (for Vacating Interim Relief) No.1 of 2022 in SCA No.21950 of 2022, which is directed to be taken on record.

(3.) By way of this petition, the present petitioners have challenged an order dtd. 6/10/2022 passed by the learned 2 nd Additional Civil Judge, Veraval, Gir-Somnath below Exh.20 in Regular Civil Suit No.119 of 2022, whereby the learned Civil Court has inter alia directed that the application below Exh.18 preferred by the present respondent No.4 - defendant No.2 under Order VII Rule 11 should be heard first in point of time before application at Exh.13 under Order I Rule 8 preferred by the present petitioners herein.