ISTELIN @ STELLA PETER DISILVA Vs. SWAPNIL SANTOSH

JUDGEMENT

(1.) The petitioners, who are the plaintiffs in Regular Civil Suit No.534 of 2019 instituted before the Civil Judge, Junior Division, Vasai under Ss. 34 and 38 of the Specifc Relief Act, 1963, are aggrieved by an order passed by the District Judge-3, Vasai dated 08/01/2021 in M.C.A. No.38 of 2020. By the said order, the injunction granted in favour of the plaintiffs by the trial Court on 23/12/2020 below Exh.5 was turned down, on an Appeal fled by the respondents.

(2.) On being noticed, the respondents have put their response through the learned counsel Mr.Mayur Khandeparkar.

(3.) I have heard the learned counsel Mr.A.S.Peerzada for the petitioners and learned counsel Mr.Mayur Khandeparkar for the respondents. With their able assistance, I have perused the documents placed on record as a part of the writ petition.