LALITABEN MOHANBHAI PARMAR Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) ADMIT. Ms. Vasavdatta Bhatt, learned advocate waives service of notice of admission on behalf of respondent No. 1- BSNL and Mr. Jigar Patel, learned advocate waives service of notice of admission on behalf of respondent Nos. 3 to 6 original defendant Nos. 3 to 6.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present Appeal from Order is taken up for final hearing today.

(3.) THE present Appeal from Order under Order 43 Rule 1 of the Code of Civil Procedure has been preferred by the appellants herein original plaintiffs challenging the impugned order dated 25/06/2009 passed by the learned Judge of City Civil Court No. 22, Ahmedabad below Exh-7 - Notice of Motion in Civil Suit No. 1192 of 2006, by which, the learned Judge has partly allowed the said interim injunction application qua restraining original defendant No. 1 BSNL from giving any service to defendant Nos. 3 to 6 on mercy basis till final disposal of the Suit. However, rejected the Notice of Motion qua payment of retiral benefits to defendant Nos. 2 to 6 on the death of deceased employee of BSNL - Mohanlal J. Parmar.