ANISHABEN MANOJBHAI VAGHELA Vs. GOVINDBHAI BHAGWANBHAI PATEL

JUDGEMENT

(1.) RULE. Mr. Khare with Mr. Sankhla, learned counsel waives service of the notice of Rule for the respondents NO. 2 and 3 and in view of the order passed by this Court hereinafter, the respondent No. 1 is permitted to be deleted as party at this stage. With the consent of the learned counsel appearing for both the sides, the matter is finally heard.

(2.) THE petitioner by this petition has challenged the order passed by the learned Civil Judge below application for temporary injunction in Regular Civil Suit No. 91 of 2008 and its confirmation thereof by the Appellate Court in Civil Misc. Appeal No. 94 of 2008, whereby interim injunction has been denied and the application for temporary injunction application Exhibit 5 in the Regular Civil Suit No. 91 of 2008 is rejected.

(3.) HEARD Mr. Surti, learned counsel for the petitioner and Mr. Khare, learned counsel with Mr. Sankhla, learned counsel for the respondent.