BHAGABHAI MERAKHBHAI Vs. PRABODH PRAHLADBHAI PATEL

JUDGEMENT

(1.) THE appellant / ori. plaintiff has filed Appeal From Order No. 215 of 2009 under Order-43, Rule-1 of Civil Procedure Code challenging the order passed by the learned 2nd Additional Senior Civil Judge, Vadodara below an Application Ex. 5 in Special Civil Suit No. 38 of 2009 whereby the injunction application filed by the appellant / ori. plaintiff was rejected.

(2.) THE appellant / ori. plaintiff has also filed Appeal From Order No. 216 of 2009 challenging the order passed by the learned 2nd Additional Senior Civil Judge, Vadodara in Special Civil Suit No. 38 of 2009 rejecting application moved by the appellant / ori. plaintiff under Order-39, Rule-2a of the Civil Procedure Code on 22. 5. 2009.

(3.) THIS Court has passed an order on 29. 6. 2009 recording the consent of learned advocates appearing for the respective parties to adjourn the matter on 20. 7. 2009 and in the meantime directing the respective parties to maintain status-quo as on that day without further entering into the merits of the case. Even on 20. 7. 2009 the Court has adjourned the matter at the request of the learned advocate appearing on behalf of the respondent and status-quo order was continued. This order of status-quo is continued till the matter is finally heard by the Court.