(1.) The applicants who were original respondent Nos.3, 3.1, 3.2, 3.3, 6, 7, 7.1, 7.2 and 7.3 in Special Civil Application No.16266 of 2013 have initiated this contempt proceeding against respondent Nos.3.1, 3.2, 3.3, 3.4 and 4 th respondent herein who were original petitioner Nos.1, 1.1, 1.2, 1.3, 1.4 and
(2.) in Special Civil Application No.16266 of 2013 contending inter alia that said respondents have willfully and deliberately breached the order dtd. 14/10/2015 passed by this Court in Civil Application (For Direction) No.11412 of 2015 in Special Civil Application No.16266 of 2013. The applicants and respondent Nos.3.1 to 9 are claiming to be the lineal descendants of late Shri Somabhai Kanjibhai who was said to be owning several properties including the lands :
(3.) The above-said Shri Hiralal Somabhai Contractor along with applicant Nos.1.1 and 1.2 filed Special Civil Suit No.130 of 1995 for partition and accounts for the immovable properties and movable properties of late Sombhai Kanjibhai. An application for injunction vide Exhibit-58 was also sought before the Trial Court which came to be rejected by order dtd. 18/1/2008.
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