RAMAKANT MADHAVLAL MAHAJAN Vs. PINKY GAUTAMBHAI BAKDE

JUDGEMENT

(1.) The present Appeal From Order is preferred being aggrieved and dissatisfied with the order dtd. 5/9/2022 passed by the trial Court below Exh.6/7 in Civil Suit No.3037 of 2015, whereby, the trial Court has granted the application below Exh.6/7 and prayer in terms of para 7(A) of the notice of motion application.

(2.) It is observed in the order dtd. 5/9/2022 that the defendants are restrained from assigning or transferring the suit property to his men, servants, agents or any other persons till final disposal of the suit and the same is under challenge by filing the present appeal from order on 11/10/2022, it is relevant to note that though the appeal from order is filed on 11/10/2022, it was actually registered on 7/11/2023. Considering this factual background in mind, the present appeal from order is taken up for hearing.

(3.) Heard learned advocate Mr. Chirag A. Prajapati for the appellant.