(1.) By this appeal the appellants are challenging the order dtd. 22/1/2019 passed by the learned Senior Civil Judge Panaji, in Special Civil Suit No. 30/2018/A. By the impugned order the learned trial court has allowed application for temporary prohibitory and mandatory injunction filed by the respondent Nos. 1 and 2 (plaintiffs).
(2.) Factual background :
(3.) Upon purchase of the property, one Mr Thali was permitted to use the house situated in the suit property for his residence and to conduct his profession as a chartered accountant. On account of this, the name of Mr. Thali was shown in Form D as an occupant / holder. One Mr S. S. Dalvi was working with him as an office colleague. The electricity and the house tax stood in the name of Atchuta, while the electricity charges were borne by Mr. Dalvi, and the house tax was paid by Atchuta.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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