ANANT MAHADEV REVONKAR Vs. MOTI RAMCHANDRA BANAULIKAR

JUDGEMENT

(1.) Heard Mr. Vivek Rodrigues, learned Counsel for the Petitioners and Mr. A. D. Bhobe, learned Counsel for the Respondents.

(2.) Rule. Rule made returnable forthwith at the request and with the consent of the learned Counsel for the parties.

(3.) The challenge in this Petition is to the order dated 02.05.2019 made by the learned Trial Court in Civil Misc. Application No. 13 of 2018/C by which the Petitioners-original Plaintiffs had sought for the following relief :