DHYANDEV KACHRUJI WANKHEDE Vs. NAWAB MALIK

JUDGEMENT

(1.) Heard Mr. Arshad Shaikh, learned Senior Counsel for the Plaintiff and Mr. Atul Damle, learned Senior Counsel for the Defendant.

(2.) At the outset Mr. Shaikh, the learned Senior Counsel appearing for the Plaintiff clarified that at this stage the Plaintiff is only pressing for ad-interim relief in terms of prayer clause 5 (c) of the Interim Application. The said prayer clause 5(c) is reproduced herein below for ready reference :-

(3.) Before considering the rival submissions it will be necessary to set out the pleadings of the parties. The Plaintiff 's case as set out in the plaint is as follows:-