SURAJ ESTATE DEVELOPERS Vs. DILIP ASHOK DESAI

JUDGEMENT

(1.) In the Special Suit Appellant/ Plaintiff prayed for ;

(2.) Pending suit, the application moved by the Appellant-Plaintiff below Exhibit-5 seeking, relief to restrain the Defendant from negotiating the 36 post dated cheques, was rejected by the learned trial Judge vide order dtd. 24/9/2021. That order is challenged this appeal under Order-43, Rule-1 read with Sec. 104 of the Code of Civil Procedure.

(3.) Heard. Learned Counsel for the parties.