JIGEESHA THAKORE Vs. DILIP SUMANLAL SHAH

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners.

(2.) In SC Suit No. 2713 of 2011, Notice of Motion No. 2995 of 2011 was taken out by the Plaintiff seeking interim injunction against the Defendant-Petitioner. The Bombay City Civil Court by its order dated 27.9.2013 granted the relief that was prayed for.

(3.) The order of interim injunction was confirmed by the High Court while dismissing Appeal from Order No. 1240 of 2013 on 12.07.2016. In effect, the interim injunction has continued against the Petitioner for last more than five years.