SURESH KAKDYA NANKAR Vs. NAHALCHAND LALOOCHAND PVT LTD

JUDGEMENT

(1.) Rule. Rule returnable forthwith.

(2.) Heard learned counsel for the parties.

(3.) The Plaintiff-Respondents filed Suit no.211 of 2011 seeking perpetual injunction restraining the Defendants-Appellant from committing tresspass on the suit property. The Plaintiff also took out Notice of motion for temporary injunction of the same on 2nd February,2011 learned Judge of the City Civil Court, Dindoshi Mumbai granted ex parte ad interim relief in terms of prayer clauses (a) and (b) with Notice of motion to the Defendant-Appellant. The notice was made returnable on 4th March,2011. On 4th March,2011 none appeared for the Defendants inspite of service of of notice. Thereafter ad interim relief was made absolute and was directed to continue till disposal of the suit.