LAWS(GJH)-2024-12-43

PANKAJ KRISHNADEV MASHRUWALA Vs. ASWINKUMAR NATVARLAL JADAV

Decided On December 17, 2024
Pankaj Krishnadev Mashruwala Appellant
V/S
Aswinkumar Natvarlal Jadav Respondents

JUDGEMENT

(1.) With the consent of learned advocates for the parties and considering the issue involved in the matter, 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 appellant has challenged the validity and legality of the order dtd. 19/10/2024 passed below application for notice of motion, Exhs.6 and 7 by the learned Chamber Judge, Court No.14, City Civil Court, Ahmedabad in Civil Suit No.328/2024, whereby the application preferred by the original plaintiff came to be allowed.

(3.) Heard learned advocate, Mr. D.K. Puj for the appellants and learned advocate, Mr. Vivek Bhamare for the respondent.