ASHOKBHAI BHAVANBHAI PATEL Vs. DHIRAJLAL KARSHANBHAI VADODARIYA

JUDGEMENT

(1.) ADMIT. Shri PR Nanavati, learned advocate waives service of notice of admission so far as respondent No. 1 is concerned who is main contesting party. With the consent of the learned advocates appearing on behalf of the respective parties, the Appeal from Order is taken up for final hearing today.

(2.) HEARD. Shri P. C. Kavina, learned Senior Advocate appearing with Shri S. K. Patel, learned advocate for the appellants original defendant Nos. 8 and 9 purchaser of the land in question and Shri K. B. Trivedi, learned Senior Advocate appearing with Shri P. R. Nanavati, learned advocate for the respondent No. 1 original plaintiff in whose favour the impugned order below Exh. 5 is passed.

(3.) PRESENT Appeal from Order has been preferred by the appellants herein original defendant Nos. 8 and 9 to quash and set aside the impugned order passed by the learned 2nd Additional Senior Civil Judge, Gandhinagar dated 30. 5. 2009 passed below Exh. 5 in Special Civil Suit No. 292 of 2008, by which the learned trial Court has partly allowed the said application for interim injunction submitted by the respondent No. 1 herein original plaintiff by directing the defendants to maintain status quo till the final disposal of the suit on condition that the plaintiff shall deposit Rs. 30 lacs by way of cash in the office of the Court within one month.