M S NIRANJHAN Vs. VISHWAKAMAL RESIDENTS WELFARE ASSOCIATION

JUDGEMENT

(1.) Heard the Learned counsel for the Appellants. Since this Court is disposing of the present Original Side Appeal (O.S.A) at the admission stage itself, this Court is not ordering any notice to the respondent.

(2.) The Appellants/plaintiffs have preferred the instant O.S.A. being aggrieved by the order dated 01.03.2018 in O.A.No.101 of 2018 in C.S.No.82 of 2018 passed by the learned Single Judge of this Court in dismissing the said O.A. with costs.

(3.) Earlier, the Learned Single Judge, while passing the impugned order dated 01.02018 in O.A.No.101 of 2018 in C.S.No.82 of 2018, in paragraphs 12 to 14, had observed the following and ultimately dismissed the said O.A: