NANDLAL NAMDEV OTWANI Vs. VIJAY JAYPRAKASH AHUJA

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order dtd. 20/11/2018 passed below Exhibit-6 and 7 in Civil Suit No.482 of 2016 by learned City Civil Court, Ahmedabad, the defendant No.4 has preferred this Appeal from Order under Order 43 Rule 1 of Code of Civil Procedure ('CPC' for short).

(2.) The brief facts giving rise to the present Appeal from Order are as under:-

(3.) Heard Mr. Jaimin A. Gandhi, learned advocate for the appellant, Mr. Ketan A. Dave, learned advocate for respondent No.1 and Mr. Sanjay G. Udhwani, learned advocate for respondent Nos.2, 3 & 4 at length. Perused the material placed on record and the decisions cited at bar.