Gundappa Virbhadrappa Kalyani vs Meenakshi Prasad Jayshette And ...
2021 Latest Caselaw 17026 Bom

                                                                 931 WP 13443 21.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                         931 WRIT PETITION NO.13443 OF 2021

                       GUNDAPPA VIRBHADRAPPA KALYANI
                                       VERSUS
                  MEENAKSHI PRASAD JAYSHETTE AND ANOTHER
                                          ...
                   Advocate for Petitioner : Mr. Dhorde Vikram R.

                              CORAM            : MANGESH S. PATIL, J.

                              DATE             : 07.12.2021.


PER COURT :

         Heard.

2. The petitioner is the original plaintiff. He has filed a suit for perpetual injunction restraining the respondents from obstructing his possession in the suit property which he had purchased under a sale-deed dated 02.08.2019. He filed an application for temporary injunction and succeeded in getting it in the Trial Court. The respondents appealed against the order and by the judgment and order under challenge in this Writ Petition the learned District Judge has quashed and set aside the order of the Trial Court and rejected the application for temporary injunction. Hence this Writ Petition.

3. Taking into account the fact that the order of temporary injunction was in operation till the Appellate Court allowed the appeal on 27.10.2021, the parties shall maintain status quo as is obtaining today at the spot, till the next date.

4. Issue notice to the respondents, returnable on 01.02.2022.

(MANGESH S. PATIL, J.) mkd/-