SWAMI SATYAPRAKASHDASJI GURU GHANSHYAMPRASAD Vs. MAGANBHAI BHIMJIBHAI

JUDGEMENT

(1.) Heard the learned Senior Advocate Mr. H. B. Shah with learned Advocate Mr. H. M. Parikh appearing on behalf of the applicant. Rule. Mr. P. J. Kanabar, learned Advocate appearing with learned Senior Advocate Mr. V. B. Patel has waived service of Rule on behalf of the opponent Nos. 1 to 4. Opponent Nos. 5 to 14 served as party to the proceedings of Special Civil Application No. 4026 of 1998.

(2.) With the consent of the learned Advocates for the respective parties, this civil application is finally heard.

(3.) The applicant Swami Satyaprakashdasji Guru Ghanshyamprasad who is the original respondent No. 9 in the proceedings of Special Civil Application No. 4026 of 1998 has filed the present civil application with a prayer to vacate the ad-interim relief granted on 12-5-1998 in S.C.A. No. 4026 of 1998 and, to direct the original petitioner to hand over the possession of the trust properties to original respondent Nos. 5 to 11 as they are elected trustees of the Trust in question.