A M C Vs. PIYUSH CHANDULAL SONI

JUDGEMENT

(1.) ADMIT. LEARNED advocate waives the service of notice of admission on behalf of the respective opponents - original plaintiffs.

(2.) HEARD Mr. Maulin Raval, learned advocate with Mr. Hitesh K. Soni, learned advocate appearing on behalf of the respective appellant - Ahmedabad Municipal Corporation and Mr. Hiren P. Vyas, learned advocate appearing on behalf of the respective opponents - original plaintiffs. With the consent of the learned advocate appearing on behalf of the respective parties, all these appeals are taken up for final hearing today.

(3.) IN all these Appeal From Orders, the appellants herein - original defendant - Ahmedabad Municipal Corporation has challenged the order passed by the learned City Civil Court at Ahmedabad below notice of motion in respective suits allowing the notice of motion and granting injunction as prayed for in terms of para 15-A till final disposal of the suit i. e. restraining the appellants - Ahmedabad Municipal Corporation, its agent and servants from disturbing or taking forcible possession of the stalls situated at Balvatika, Kankariya at Ahmedabad without adopting due process of law.