PRATAPSINGH RAUJI RANE Vs. LILAWATI SAZRO NAIK MANDREKAR

JUDGEMENT

(1.) Heard learned Counsel Shri A.D. Bhobe with Ms S. Shaikh for the appellants and Shri R.G. Ramani, learned Senior Counsel with Shri Pranav Shenvi Kakodkar, learned Counsel for respondent Nos.1 to 3.

(2.) The impugned order is an order disposing of an application filed by the plaintiff for ad-interim injunction.

(3.) Shri Bhobe appearing for the appellant pointed out that the application under Order 39 Rule 1 and 2 of CPC was earlier filed and the same is still pending. During the pendency of such application, the plaintiffs/respondents moved another application for ad-interim relief/status quo against defendants No.13 and 14/appellants herein.