JUZARBHAI ABDULBHAI BHARMAL Vs. MRUDULABEN BHAICHAND MAHETA

JUDGEMENT

(1.) Issues involved are identical and therefore, these petitions are being decided by a common judgment where the relevant facts for adjudication are essentially drawn from the Special Civil Application No.10101 of 2015.

(2.) By way of the present petition, the petitioner seeks following relief:

(3.) These petitions are filed in the year 2015 essentially against the order passed in Execution Proceedings under the provisions of Order XXI Rule 32 read with Sec. 146 of the Code of Civil Procedure. It is submitted by the learned advocate, Mr.Hiren Modi that since 2015, no interim relief is granted in favour of the petitioners by this Court.