(1.) Admit. Learned advocates Mr. Vishal C. Mehta and Mr. Arshad Shaikh waives service of notice of admission of appeals on behalf of respective respondents. Respondent No.8 though served chosen not to appear, otherwise his presence would not requires for adjudication of these appeals. With the consent of learned advocates appearing for respective parties, appeals were heard finally.
(2.) The present appeals are filed under Order XLIII Rule (1) (r) of the Code of Civil Procedure , 1908 (hereinafter referred to as " the CPC "), challenging the common order passed below Exh.5, 15 and 59 dtd. 19/3/2024 by the 5th Additional Senior Civil Judge, Ahmedabad (Rural) in Special Civil Suit No.181 of 2021, which were filed for temporary injunction against defendant nos.1 to 7, mandatory injunction (restoration of possession) and temporary injunction against the defendant nos.9 to 12 respectively.
(3.) The short facts of the case, which are necessary to resolve the controversy involved in the present appeals, need to be mentioned, which are as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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