HIRABAI MADHUKAR KARANJE Vs. NAGAR PANCHAYAT

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. Learned Advocate Mr. D.S. Bagul waives service for both the respondents. At the request of the learned Advocates for the parties, the matter is heard finally at the stage of admission.

(3.) In this Petition under Articles 226 and 227 of the Constitution of India, the petitioner, who is the original plaintiff in a suit before the Civil Judge, Junior Division, Sakri, is impugning the concurrent findings and orders of the two courts below refusing to grant her temporary injunction against the respondents/defendants.