BANK OF MAHARASHTRA Vs. SANDHYA DIGAMBAR BANDODKAR

JUDGEMENT

(1.) HEARD Shri Sonak, learned Counsel appearing for the Petitioner and Shri Nitin Sardessai, learned Counsel appearing for the Respondent no. 1.

(2.) BOTH the above Petitions challenge the two Judgments passed by the Lower Appellate Court both dated 27.05.2005, whereby an Appeal preferred by the Respondents challenging an Order dismissing the application for temporary injunction was allowed and the Petitioners were, inter alia, restrained by a temporary injunction from selling, taking possession of or creating charge or encumbrance on the attached suit properties.

(3.) THE subject matter of the property in Writ Petition no. 440/2005 is the bungalow bearing no. C -16/224 A -1 of Palmar Enclave Co -operative Housing Society, Odle Bhat, Taleigaon, Tiswadi and in Writ Petition no. 441/2005 is bungalow bearing no. C -16/224, A -2 of Palmar Enclave Co -operative Housing Society, Odle Bhat, Taleigaon, Tiswadi, till the disposal of the suits.