DEVENDRA MULDEVBHAI MEHTA Vs. MAHESHKUMAR NATWARLAL RANA

JUDGEMENT

(1.) The present Appeal from Order is filed under Order XLIII Rule (1)(r) of the Code of Civil Procedure, 1908, by the appellant - original plaintiff being aggrieved by and dissatisfied with the impugned order dtd. 1/3/2024 passed by the learned Chamber Judge, City Civil Court, Ahmedabad in Civil Suit No.989 of 2023, whereby the learned trial Court has rejected the application Exhs.6 and 7 for notice of motion.

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