ASHA SHRICHAND RAHEJA Vs. PURSHOTTAM VISHANDAS RAHEJA

JUDGEMENT

(1.) I have briefl heard both sides on this fresh Interim Application fled bl the Plaintifs. The reliefs sought read thus:

(2.) The matter is before me because it has been specialll assigned bl a previous administrative order.

(3.) There is a long historl of disputes in regard to the building known as Siddhgiri Towers at Blculla. There are some 63 units in this building including those created bl adding three upper foors.