MOHAMMADSHAHKHAN JAMINSHAHKHAN PATHAN Vs. YUSUFKHAN KASAMKHAN PATHAN

JUDGEMENT

(1.) THE petitioners original plaintiffs have filed this petition under Article 227 of the Constitution of India praying for quashing and setting aside the impugned order dated 12. 07. 2006 passed below Exh. 1 and 77 in Civil Suit No. 5390 of 1992 by the learned City Civil Judge, Court No. 09, Ahmedabad in so far as it relates to entertainment of the respondents' so-called counter claim.

(2.) THIS Court has issued notice on 28. 07. 2006 and ad-interim relief in terms of paragraph 10 (B) was granted whereby the impugned order dated 12. 07. 2006 in so far as it relates to entertainment of the respondents' so-called counter claim was stayed.

(3.) THIS Court has thereafter issued rule on 22. 06. 2007 and the interim relief granted earlier was ordered to be continued till final disposal of the petition.