HAROON EBRAHIM Vs. LALITA SHAM KAMAT

JUDGEMENT

(1.) HEARD Mr. Kantak, learned counsel for the petitioner and Mr. Thali, learned counsel for the respondents.

(2.) RULE. By consent of the learned counsel heard forthwith.

(3.) ALONG with the suit, the plaintiff filed application for injunction against the defendants nos. 1 and 8. The suit as well as the application for injunction were contested by the said defendants.