HARESHBHAI FULABHAI AMIN Vs. SHASHIKANTBHAI NAGARBHAI PATEL

JUDGEMENT

(1.) The present Appeal from Order is filed under Order 43 Rule 1(r) of the Code of Civil Procedure, challenging the legality and validity of an order dated 19.4.2012 passed by the learned 8th Additional Senior Civil Judge, Vadodara below Exh.5, whereby the injunction application has not been entertained. As a result of this, the appellants - original plaintiffs have preferred the present Appeal from Order.

(2.) This Court, after hearing the parties at length, was pleased to entertain the Appeal from Order and also passed an order on 5.12.2012, in which ad-? interim relief came to be granted after hearing the learned advocate appearing for the appellants. Said order is reproduced hereinafter :

(3.) This very order of granting ad-?interim relief in terms of Para.4(C) has been confirmed vide order dated 7.1.2013 and liberty was reserved for the respondent to move in case of difficulty and the matter came to be admitted.