KAVIT JAYRAJBHAI PATEL Vs. SAVITABEN AMARSHIBHAI KANANI

JUDGEMENT

(1.) By way of this appeal which is filed under Clause 15 of Letters Patent, the appellants-original respondent nos.2 and 3- original defendants have challenged the order dtd. 6/4/2017 passed by the learned Single Judge in Special Civil Application No.5980 of 2017, by which the learned Single Judge has granted interim relief in favour of the present respondent no.1-original petitioner.

(2.) Brief facts leading to filing of the present appeal are as under:

(3.) Heard learned advocate Mr.Rao for the appellants-original respondent nos.2 and 3 and learned advocate Mr.Chhaya for the respondent no.1-original petitioner.