DEVDATTA CHANDRAKANT PATIL Vs. MHALKAR DEVELOPERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By Application Exhibit 5 the Plaintiffs sought temporary injunction restraining the Defendant No.1 from creating any third party interest in the suit flat on 4th floor pending the suit.

(3.) The Application was opposed by the Defendant No.2 contending that the plaintiff were not in a position to fulfill the terms of the contract and had failed to make payment on time and therefore they are not entitled to get temporary get temporary injunction.