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Sekhar Joel Delvis vs Shri. Dayanand Krishna Mahamuni ...
2022 Latest Caselaw 5132 Bom

Citation : 2022 Latest Caselaw 5132 Bom
Judgement Date : 7 June, 2022

Bombay High Court
Sekhar Joel Delvis vs Shri. Dayanand Krishna Mahamuni ... on 7 June, 2022
Bench: N. J. Jamadar
                                                                                 7-wp-7751-2014.doc




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                          WRIT PETITION NO.7751 OF 2014
                                                      WITH
                                        CIVIL APPLICATION NO.1994 OF 2014

                      Sakhar Joel Delvis                                  ...Petitioner
                                vs.
VISHAL                Dayanand Krishna Mahamuni and Another               ...Respondents
SUBHASH
PAREKAR               None for the Petitioner
Digitally signed by
                      None for the Respondents.
VISHAL SUBHASH
PAREKAR
Date: 2022.06.07                               CORAM :     N. J. JAMADAR, J.

15:54:38 +0530 DATE : JUNE 07, 2022

P.C.:

1. None present for the petitioner.

2. The challenge in this petition is to the judgment and order

dated 16th April, 2014 passed by the learned District Judge, Satara

in M.C.A. No. 194 of 2012 affirming the order dated 9 th November,

2012 passed by the learned Civil Judge, Wai whereby the

application of the petitioner/plaintiff for temporary injunction came

to be rejected.

3. Evidently, the order of rejection of the prayer for temporary

injunction was passed by the Court of first instance, almost ten

years back. At this length of time, no fruitful purpose would be

served in entertaining a petition assailing the legality, propriety

and correctness of the order passed by the Court of fist instance and

Vishal Parekar ...1 7-wp-7751-2014.doc

affirmed by the appellate Court.

4. Hence, the petition stands dismissed.

5. In view of the dismissal of the petition, the Civil Application

does not survive and, accordingly, stands disposed.



                                          (N. J. JAMADAR, J.)




Vishal Parekar                                                             ...2
 

 
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