PATEL TEJARAM PADMARAMJI Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) HEARD Mr. Gaurav Chudasama, learned advocate for the petitioner, Mr. S.P. Hasurkar, learned advocate for respondent No. 1 -Electricity Company, and Mr. Varun G. Rai, learned advocate for respondent No. 2.

(3.) IT may be noted that Civil Suit (CCC) No. 1918 of 2011 is pending between the petitioner and respondent No. 2 before City Civil Court at Ahmedabad wherein notice of motion is allowed in favour of the petitioner -original plaintiff. Learned advocate for respondent No. 2 states that respondent No. 2 -original defendant in the said suit has also preferred a notice of motion for certain interim prayers, which is pending.