LAWS(GJH)-2023-4-2156

NIRMIL JITENDRA SHAH Vs. KARAN DEVENDRABHAI RABARI

Decided On April 18, 2023
Nirmil Jitendra Shah Appellant
V/S
Karan Devendrabhai Rabari Respondents

JUDGEMENT

(1.) This Appeal from Order has arisen out of the order passed in Special Civil Suit No.31 of 2022 in the Court of learned Sr. Civil Judge, Sanand vide order dtd. 20/4/2022 issued urgent show cause notice to the defendants returnable on 25/4/2022.

(2.) As it has come on record through the submissions of the learned advocates of both the sides that the order of notice was challenged.

(3.) Thereafter, during pendency of the appeal, an order of status quo was passed below Exh.12 in special Civil Suit No.31 of 2022 which is under challenge by another appeal being Appeal from Order No.107 of 2022, which is also pending before this Court.