RAMESHCHANDRA PARSHOTTAMBHAI Vs. NARENDRAKUMAR BHANUPRASAD UPADHYAYA

JUDGEMENT

(1.) SHRI D.D. Vyas, learned counsel for the appellant, Shri Gaurang H. Bhatt, learned counsel for the respondent.

(2.) APPEAL has been admitted for hearing on the following substantial question of law: -

(3.) IT is to be noted that the present appellant owns a residential premises at Joravarnagar, Surendranagar. In the said premises, he was carrying on business of running a grinding machine/flour mill. One Trambaklal Dave, a neighbour of the present appellant filed Regular Civil Suit No. 206 of 1981, the trial court granted ad -interim injunction restraining the appellant from carrying on business activities, however, in the appeal filed by the appellant, order was modified. It is not known to anybody as to what had happened to that suit.