NARESH MANGERAM MITTAL Vs. VIPUL THAKORBHAI PATEL

JUDGEMENT

(1.) Mr. R.S. Sanjanwala, learned Senior Advocate, submits that in view of the subsequent developments and with the addition of defendant Nos.5 & 6 in the suit below and further an application for injunction having being filed before the trial Court against the newly added defendants, he does not wish to press the present Appeal from Order.

(2.) Accordingly, the present Appeal from Order is disposed of as not pressed. It is made clear that the present Appeal from Order has not been decided on merits nor the Court has gone into the merits of the case and the matter has been disposed of only on the statement made by learned Senior Advocate Mr. R.S. Sanjanwala. It is further clarified that the application for injunction filed against the newly added defendants and pending in the trial Court will be heard by the trial Court on its own merits in accordance with law. The parties to the suit will be at liberty to raise all contentions that are available to them in law and the said application for injunction would be decided without being influenced by the observations made in the present impugned order. The Appeal from Order is, accordingly, disposed of. Notice is discharged. Consequently, all the Civil Applications also stand disposed of.