Ashok Dagadu Mane And Ors vs Gopalkrishna Dinkar Mane And Ors
2022 Latest Caselaw 820 Bom

                                                                           (10)WP-11629-2016.doc


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         signed by
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         RAJSHREE
RAJSHREE KISHOR
KISHOR
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         Date:
                                         CIVIL APPELLATE JURISDICTION
         2022.01.20
         15:58:51
         +0530                           WRIT PETITION NO.11629 OF 2016


                      Ashok Dagadu Mane & Ors.                     ]      ..    Petitioners
                                   vs.
                      Gopalkrishna Dinkar Mane & Ors.              ]      ..    Respondents


                      Mr.Nikhil Chavan, for Petitioners.
                      None for Respondents.

                                                CORAM : N.R.BORKAR, J.

                                                DATE       :   20TH JANUARY 2022


                      P.C.


                      1]     This Petition takes an exception to the Judgment and order dated

19.08.2016 passed by the learned District Judge, Vaduj, District Satara in Miscellaneous Civil Appeal No.14 of 2015.

2] The Petitioner herein in a Suit filed by him, had filed applications at Exhibit 145 and 148 against respondent No.33 for interim injunction. The trial Court rejected the said applications. An appeal was filed against the said order of trial Court. Learned Appellate Court confirmed the order of the trial Court by the impugned Judgment and order.

3] The interim injunction was sought to prevent the respondent No.33 from carrying out the construction over the suit property.

(10)WP-11629-2016.doc

4] Admittedly, the impugned Judgment and order is of the year 2016, and since last six years there is no interim order in favour of the Petitioners. Considering these facts and circumstances, I am not inclined to entertain the present Petition. In the result, Writ Petition is dismissed.

[N.R.BORKAR, J]