REGENT COMPUTRONICS PVT. LTD.

HIRALAL NARSINHBHAI HADAKIYA THROUGH POA BIKEN I JAGIWALA And OTHER Appellant

V/S

GOKULBHAI SAMUBHAI PATEL And OTHERS Respondents

Referred Judgements :-

WANDER LTD. AND ANOTHER V/S. ANTOX INDIA P. LTD [REFERRED]
SHAKUR V/S. HUSAINI BIBI [REFERRED]
MUNICIPAL CORP. OF THE CITY OF AHMEDABAD V/S. HAJI ABDUL GAFUR [REFERRED]
A.V.PAPAYAA SASTRY VS GOVERNMENT OF ANDHRA PRADESH [REFERRED]
SANTOSH VS JAGAT RAM [REFERRED]
DALPAT KUMAR VS. PRAHLAD SINGH [REFERRED]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED]
DILBOO VS. DHANRAJI DEAD [REFERRED]
MAHARWAL KHEWAJI TRUST VS. BALDEV DASS [REFERRED]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED]
BALASARIA CONSTRUCTION P LTD VS. HANUMAN SEVA TRUST [REFERRED]
C NATRAJAN VS. ASHIM BAI [REFERRED]
RAVI PRAKASH AGARWAL VS. RAJESH PRASAD AGARWAL [REFERRED]
JULIEN EDUCATIONAL TRUST VS. SOURENDRA KUMAR ROY [REFERRED]
HAJI ABDUL GAFUR HAJI HUSSENBHAI VS. AHMEDABAD MUNICIPAL CORPORATION [REFERRED]
IBRAHIM SHAH MOHAMAD VS. NOOR AHMED NOOR MOHAMED [REFERRED]
VEETRAG HOLDING COMPANY LIMITED VS. GUJARAT STATE TEXTILE CORPORATION LIMITED [REFERRED]
ADANI EXPORTS LIMITED VS. HINDUSTAN ORGANIC CHEMICALS LIMITED [REFERRED]
DINKAR S VAIDYA VS. GANPAT S GORE [REFERRED]
BECHARBHAI ZAVERBHAI PATEL VS. JASHBHAI SHIVABHAI PATEL [REFERRED]

JUDGEMENT

(1.) Challenge in the present Appeal from Order preferred under Order 43 Rule 1(r) of the Code of Civil Procedure (for short, the 'Code') is the order dated 31.08.2010 passed by the learned Principal Senior Civil Judge, Surat below Exh.5 in Special Civil Suit No.301 of 2006 whereby, the learned trial Judge granted relief in terms of para 16(1) of the injunction application whereby, the respondent No.1 original plaintiff has prayed to restrain the defendants from transferring, selling or changing identity and disturbing the plaintiff's right and interest in respect of the land bearing Revenue Survey No.490, New Revenue Survey No.299/3 admeasuring 23200 sq.mtr. situated at village: Vesu, Taluka: Choryasi, District: Surat (for short, the 'suit land').

(2.) The parties to the present proceedings would be referred to as per their original status in the plaint for convenience.

(3.) Learned advocates appearing for the respective parties placed on record written declaration dated 24.07.2014 to the effect that the impugned order dated 31.08.2010 passed by the trial court is construed to be a common order passed below Exh.5 as well as Exh.116 granting injunction against the defendants. Accordingly, the present Appeal from Order is considered as a common order passed below Exhs.5 and 116 with the consent of the learned advocates for the respective parties. The said declaration is ordered to be taken on record.

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HIRALAL NARSINHBHAI HADAKIYA THROUGH POA BIKEN I JAGIWALA & 3 ORS. Vs. GOKULBHAI SAMUBHAI PATEL & 25 ORS.

Referred Judgements :-

JUDGEMENT

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