Pandurang Bhujangrao Dapke vs Ganpat Gangaram Dapke
2021 Latest Caselaw 15592 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                   WRIT PETITION NO.12048 OF 2021
        (Pandurang Bhujangrao Dapke Vs. Ganpat Gangaram Dapke)
                                 .....
           Mr. Mahesh R. Sonawane, Advocate for the petitioner
                                 .....

                                    CORAM :    MANGESH S. PATIL, J.

DATE : 28.10.2021

PER COURT :

The petitioner's application for temporary injunction was

allowed by the learned Judge of the trial court. It has been quashed and

set aside by the learned District Judge in an appeal under Section 104 of

the Code of Civil Procedure.

2. Perusal of the impugned order reveals that it nowhere touches

or discusses the reasoning given by the trial Court in granting temporary

injunction. It also does not demonstrate as to how the order passed by the

trial Court could be said to be perverse or arbitrary.

3. Issue notice, returnable on 02.12.2021.

4. Till the next date, there shall be stay to the impugned

judgment and order.

[MANGESH S. PATIL] JUDGE npj/WP12048-2021.odt