LAXMIBEN NATHABHAI PARMAR Vs. MANUBHAI MAGANBHAI SOLANKI

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order dtd. 17/02/2020 passed by the learned City Civil Court, Ahmedabad City in Civil Suit No.1279 of 2017 below applications Ex.Nos.6 and 7 in rejecting the prayer of interim relief prayed by the original plaintiff - appellant herein and granting interim relief prayed in application Ex.23 and granting mandatory relief in application Ex.30 in favour of the original defendant - original respondent, the appellant herein - original plaintiff has preferred the present Appeal From Order along with Civil Application No.1 of 2021 for stay.

(2.) Notice is served upon the respondent herein. Mr.Maulik Soni, learned advocate has appeared on behalf of the respondent.

(3.) It is pertinent to note that ad-interim relief in terms of para 5(B) of Civil Application No.1 of 2021 is granted in favour of the appellant - original applicant / plaintiff.