REGENT COMPUTRONICS PVT. LTD.

Vinubhai Virajibhai Togadiya Appellant

V/S

Nileshbhai Vallabhbhai Patel Respondents

Referred Judgements :-

WANDER LIMITED VS. ANTOX INDIA PRIVATE LIMITED [REFERRED TO]
MAHARWAL KHEWAJI TRUST VS. BALDEV DASS [REFERRED TO]
SURAJ LAMP AND INDUSTRIES LID VS. STATE OF HARYANA [REFERRED TO]
KHIMJIBHAI HARJIVANBHAI PATADIA VS. PATEL GOVIND BHAI BHAGVANBHAI [REFERRED TO]
HARSHADKUMAR KANTILAL BHALODWALA VS. ISHWARBHAI CHANDUBHAI PATEL [REFERRED TO]
MOHD. MEHTAB KHAN VS. KHUSHNUMA IBRAHIM [REFERRED TO]
YELLAPU UMA MAHESWARI AND ORS. VS. BUDDHA JAGADHEESWARARAO AND ORS. [REFERRED TO]
MRUGEN ATULKUMAR TRIVEDI VS. ABHIJAT PARASHAR MEHD [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr.Harshadray Dave for the appellant and learned advocate undefined Mr.Vinay B. Vishen for the respondent.

(2.) By this Appeal, the appellant has challenged the order dtd. 15/6/2022 passed below Exh.5 by the Civil Court, Surat in Special Civil Suit No.85 of 2020 whereby, the application Exh.5 was partly allowed directing the appellant-original defendant not to create any third party right and to maintain status-quo during the pendency of the Suit.

(3.) The brief facts of the case are as under :

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VINUBHAI VIRAJIBHAI TOGADIYA Vs. NILESHBHAI VALLABHBHAI PATEL

Referred Judgements :-

JUDGEMENT

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