NEHALKUMAR SURESHCHANDRA TRIVEDI Vs. MANOJBHAI N BHAVSAR

JUDGEMENT

(1.) ADMIT . Learned advocate Mr.Bharat Jani waives service of notice of admission for respondent No.2. Learned advocate Mr.B.R.Gupta waives service of notice of admission for respondent No.3.

(2.) HEARD learned advocates for respective parties.

(3.) THE impugned order dated 07.05.2012 below Notice and motion Exhibit 6/7 in Civil Suit No.979 of 2008 by City Civil Court, Ahmedabad is regarding dismissal of interim relief prayed by the appellant plaintiff so as to restrain the respondents from taking away the suit property being residential flat, where appellant plaintiff is residing, by any manner and not to disturb his possession.