(1.) HEARD Shri M.B. D' Costa, learned Senior Advocate appearing for the Appellant and Shri C.A. Coutinho, Advocate for the Respondent.
(2.) THE above Appeal challenges the Order passed by the learned Civil Judge, Senior Division at Margao, passed in Special Inventory Proceedings No. 80 of 2009, whereby an application for temporary injunction filed by the Appellant came to be dismissed.
(3.) THERE is No. dispute that the said Order dated 11.02.2010 is in operation up to this date.