PYRAMID LAND DEVELOPERS Vs. SHIVNARAYAN ACCHAIBAR SINGH

JUDGEMENT

(1.) Learned Counsel for the parties where heard finally on 04/12/2024 and the matter is placed today for passing order.

(2.) The Appeal from Order is filed challenging the order dtd. 22/07/2024 passed by City Civil Court, Borivali Division, Dindoshi in Notice of Motion No. 1623 of 2024 in S.C. Suit No. 2606 of 2023. By the said impugned order, the Motion taken out by the Respondents/Plaintiffs is allowed, thereby restraining the present Appellant or anybody claiming through it from using the Conveyance Deed dtd. 26/05/2023 as title document and the Appellant is further restrained from alienating the suit property.

(3.) Few facts necessary for disposal of this Appeal from Order are as under.