GORDHANBHAI PASHABHAI PATEL Vs. DINESHBHAI KACHARABHAI PATEL

JUDGEMENT

(1.) ADMIT. Mr. Jigar Raval, learned advocate waives service of notice of admission on behalf of respondent No. 1 - main contesting party.

(2.) MR. TATTVAM Patel, learned advocate appearing on behalf of the appellant seeks permission to delete respondent Nos. 2 to 14, so far as the present Appeal from Order is concerned. Permission is accordingly granted. Registry is directed to amend the cause title accordingly.

(3.) THE present Appeal from Order has been preferred by the appellant original defendant No. 15 to quash and set aside the impugned order dated 25th May,2009 passed by learned 2nd Additional Senior Civil Judge, Gandhinagar below applications Exh-5 and 14 in Special Civil Suit No. 327 of 2008, by which, the appellant herein- original defendant No. 15 and other original defendants were ordered to maintain status quo with respect to the title of the land-in-question till final disposal of the Suit.