SAU. SHAKUNTALABAI Vs. PREMSINGH

JUDGEMENT

(1.) Heard learned counsel for the petitioners. None for the respondent, though served.

(2.) RULE. Rule made returnable forthwith.

(3.) The reversal of order of grant of injunction and allowing the appeal vide judgment and order dtd. 15/06/2018 passed by the Ad-hoc District Judge-1, Akola in Misc. Civil Appeal No.69 of 2013, is under challenge in this writ petition.