HAIYARU ENTERPRISE Vs. MAHESHBHAI RANCHHODBHAI PARIKH

JUDGEMENT

(1.) Heard Learned Advocate Mr. Tushar Sheth with learned advocate Kandarp H Dholkia for the petitioners and learned Advocate Mr. Ronit V Rathod with learned advocate Mr. Sanjay S Brahmbhatt for the respondents.

(2.) The present application is filed under Article 227 of the Constitution of India, seeking the following reliefs:-

(3.) The parties will be referred to as per their original positions before the Trial Court.