MILIND Vs. MAHINDRA

JUDGEMENT

(1.) The petitioners filed a suit seeking for declaration.

(2.) In the said suit, an interim order of status-quo was granted pending consideration of the application and the interim order was continued from time to time.

(3.) The defendants preferred an appeal challenging the said order and in this appeal, the plaintiffs filed an application for dismissing the appeal as not maintainable. The Appellate Court has taken the view that the appeal would be maintainable since an order has been passed on the application seeking for injunction. It is this order which questioned in this writ petition.