KISAN RADHAJI GAJARE Vs. BHALCHANDRA SHREEDHAR SAKUTKAR

JUDGEMENT

(1.) HEARD . Rule. Rule made returnable forthwith and heard finally with the consent of parties.

(2.) THE petitioners are aggrieved by the interlocutory order dated 17 -03 -2012 passed by the Trial Court below Exhibit 6 vide which temporary injunction has been refused to the petitioners. The said interlocutory order had been challenged in M.C.A. No. 16 of 2012 which has also been rejected by the appeal Court by its judgment dated 12 -03 -2013.

(3.) RESPONDENT No. 1 has preferred Civil Application No. 8767 of 2014 praying that the ad -interim order granted to the petitioners be recalled, the petitioners be punished for defying the order of this Court 07 -05 -2013 and Contempt proceedings be initiated against the petitioners. The said Civil Application is heard along with this petition.