UPENDRA PRATAPSINH GOHIL Vs. KAUSHIKBHAI R PATEL

JUDGEMENT

(1.) Upendrasinh Pratapsinh Gohil, applicant has filed this application with a prayer that this Court may be pleased to allow and admit this review application and be pleased to quash and set aside the order passed by this Court on 21/12/2006 in Special Civil Application No.26552 of 2006 only to the extent of direction issued in para 16 of the said order to maintain status quo till disposal of the suit qua the transfer, sale, alienate etc. of the suit property in question. This application was filed on 9/6/2007.

(2.) After hearing Mr.P.R.Thakkar, learned advocate, this Court has passed orders on 20/6/2007, 30/7/2007, 8/8/2007, 14/8/2007, 22/8/2007, 27/8/2007 and 17/9/2007.

(3.) In the review application, one Chandubhai Mangalbhai has filed affidavit in reply on 9/7/2007 and produced certain documents. Against that, Upendrasinh Gohil, applicant has filed rejoinder dated 16/7/2007. As indicated in the earlier order, matter was heard at length. Mr.Thakkar, learned advocate has argued the matter at length. On behalf of respondent nos.2/1 to 2/4, Ms.Rupal Patel, learned advocate appears and along with her, Mr.S.M.Shah, learned senior counsel appears and argued the matter at length.