KAUSHIKBHAI MANUBHAI PATEL Vs. BABUBHAI

JUDGEMENT

(1.) By way of present writ-applications the writ-applicants herein have challenged the order dtd. 2/3/2017 passed by the learned 4th (Ad-hoc) Additional Sessions Judge, Ananad in Civil Misc. Appeal No.123 of 2015 as well as the order dtd. 17/10/2015 passed by the learned Principal Civil Judge, Tarapur below Ex.5 application in Civil Suit No.22 of 2015 wherein the said application came to be rejected concurrently by the Court below.

(2.) Being aggrieved by the same the writ-applicants herein have preferred the present writ-applications seeking following reliefs :-

(3.) Notice came to be issued on 22/3/2017. The parties were directed to maintain status quo with regard to the property in dispute.