TRUST OF SHREE RADHARAMAN DEV TEMPLE AND TEMPLES SUBORDINATE THERETO Vs. SWAMI KESHAVPRAKASHDASJI GU. PU. NARAYN PRIYADASJI

JUDGEMENT

(1.) Rule. Learned advocate, Mr.Mrugen Purohit, waives service of rule on behalf of respondent No.1, learned advocate, Ms.Disha N.Nanavaty, waives service of rule on behalf of respondent No.2 and learned advocate, Mr.S.P.Majmudar, waives service of rule on behalf of respondent Nos.3 and 4.

(2.) By way of this application, the applicant-Trust through its Trustee, Jadavbhai Jerambhai Chavda, seeks to stay the implementation, operation and execution of the judgment, order and decree dated 16.07.2018 passed by learned Third Additional Senior Civil Judge, Nadiad, vide which Respondent No.3 or his nominee has been restrained from acting as Acharya of Laxminarayan Dev Temple and other temples located within the southern diocese.

(3.) The applicant-Trust has been granted leave to appeal against the judgment, order and decree dated 16.07.2018 passed in Special Civil Suit No.156 of 2002, instituted on 6th September, 2002 restraining the respondent No.3 from acting as Acharya of the temple.