NILCONTA GANGADHAR SINAI AMONKAR Vs. VIVEKANAND NANDKUMAR SAWARDEKAR

JUDGEMENT

(1.) HEARD Shri Nitin Sardessai, learned Counsel appearing for the Petitioners and Shri Mahesh Amonkar, learned Counsel appearing for the Respondents.

(2.) THE above Petition challenges an Order passed by the Courts below whereby an application for temporary injunction filed by the Petitioner came to be dismissed.

(3.) BEING aggrieved by the said Judgment, the Petitioner preferred the present Petition.