GEETA PUNAMBHAI GADHVI Vs. RAJENDRA MANUBHAI VYAS

JUDGEMENT

(1.) Challenge in this petition under Article 227 of the Constitution of India is to the orders dtd. 19/2/2010 and 29/7/2010, passed by the Courts-below i.e. Small Causes Court, Ahmedabad and its Appellate Bench by which, the interim injunction with regard to the suit property is confirmed and upheld till finality of the suit filed by the respondent no.1 Rajendra Vyas, who, being the owner of the suit property, filed a suit for eviction of the lease hold property.

(2.) Facts and circumstances giving rise to file present petition are as follows:

(3.) Being aggrieved with the aforesaid orders, the petitioner - original defendant no.5 has come up before this Court by invoking supervisory jurisdiction of this Court under Article 227 of the Constitution of India.