JASHVANTLAL AMBALAL PATEL Vs. KANUBHAI BABULAL PATEL

JUDGEMENT

(1.) With the consent of learned advocates for the parties, the present Appeal from Order is taken up for final disposal.

(2.) By filing present Appeal from Order under Sec. 104 and Order 43, Rule 1 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the CPC" for short), the appellants have challenged the validity and legality of the order dtd. 29/6/2024 passed below application, Exh.5 by the learned 5th Additional Senior Civil Judge, Gandhinagar in Special Civil Suit No.120/2020, whereby the injunction application preferred by the appellants has been rejected.

(3.) Heard learned Senior Counsel, Mr. Mihir Joshi assisted by learned advocate, Mr. Nishit Gandhi for the appellants and learned advocate, Mr. Jay Kansara for M/s. Wadiagandhy & Co. for respondent.