SHRI GOPINATHJI DEV MANDIR AND ITS SUBORDINATE TEMPLES PUBLIC TRUST GADHADA Vs. JANAKBHAI MOHANBHAI PATEL

JUDGEMENT

(1.) This Letters Patent Appeal is filed by the respondents Nos.1 to 7 in Misc. Civil Application No.3 of 2018 in R/First Appeal No.765 of 2018, under clause 15 of the Letters Patent, aggrieved by the order passed by the learned Single Judge dated 05.10.2018.

(2.) Operative portion of the order dated 05.10.2018, in which directions are issued, as contained in paragraph nos.10 and 11, reads as under :-

(3.) When this Letters Patent Appeal was listed for admission, as learned Counsels appearing for the respondents have disputed the very maintainability of the appeal under clause 15 of the Letters Patent, we have heard learned Counsels on both the sides, only on the maintainability of the appeal, and this order is confined on the objection raised by the respondents on the maintainability of appeal under clause 15 of the Letters Patent.