KANTABEN MOHANBHAI RATHOD Vs. HARIJAN ASHRAM SABARMATI TRUST

JUDGEMENT

(1.) The present Revision Application has been filed to quash and set aside the order dtd. 7/3/2024 and order dtd. 16/12/2023 passed in Appeal from Order No.24 of 2019 whereby the appellate bench of the Small Causes Court, Ahmedabad allowed application Exhibit-95 to join third party respondent No.2 in Appeal from Order and also allowed application Exhibit-115 of the appellant to amend the cause title of the appeal memo to join the respondent No.2 as party defendant and the trustee of respondent No.2 as defendant.

(2.) The parties are referred to plaintiff and defendant herein. Brief facts leading to the present Revision Application are as under:-

(3.) The plaintiff intended to challenge the order passed by the Chamber Judge, Small Causes Court, Ahmedabad, on 18/11/2019, an application was given by the plaintiff to stay the order passed on 18/11/2019 and on the same date the said order dtd. 18/11/2019 was stayed by the Chamber Judge, Small Causes Court, Ahmedabad by an order passed below Exhibit-20 and the said order also specifically mentions that the request for extension of status quo granted by the Chamber Judge, Small Cause Court at Ahmedabad was also rejected by the Chamber Judge.