SWATI PROCON PRIVATE LIMITED Vs. MAHESHKUMAR KALIDAS SOLANKI

JUDGEMENT

(1.) RULE. Ms. Manta R. Vyas appears and waives service of Rule for and on behalf of respondent No.1. Mr. Adil R. Mirza waives service of Rule for and on behalf of respondent No.2.

(2.) THIS petition challenges the order of the learned Second Additional District Judge passed in Miscellaneous Civil Appeal No.27 of 2011 on 8.11.2011 confirming the order of injunction dated 19.3.2011 in Regular Civil Suit No.25 of 2011.

(3.) CHALLENGING the said order of the appellate forum as also in turn that of the trial Court, this petition under Article 227 of the Constitution of India is preferred urging to interfere with the orders of both the Courts.