POONAM ENGINEERING WORKS Vs. DELUX BEARING LTD

JUDGEMENT

(1.) Appeal From Order is admitted. Mr.Y.J.Jasani, learned counsel waives service of notice on behalf of respondent.

(2.) The present Appeal From Order has been preferred against the order dated 23rd August, 2007 passed by the learned City Civil Court at Ahmedabad in Civil Suit No.1832 of 2007 below Notice of Motion whereby ad-interim relief in terms of Para:31(a) has been granted. Ad-interim relief in terms of Para:31(a) has been granted in favour of the present respondent (original plaintiff), which reads as under. Against this order, the present appellant (original defendant) has preferred the present Appeal From Order.

(3.) Having heard the learned counsel for both the sides and looking to the facts and circumstances of the case, I hereby quash and set aside the order passed by City Civil Court dated 23rd August, 2007 passed by the learned City Civil Court at Ahmedabad in Civil Suit No.1832 of 2007 below Notice of Motion mainly for the following facts and reasons: