ASHWIN R. KHALAP Vs. CYRUS DINYAR OSHIDAR

JUDGEMENT

(1.) Admit.

(2.) Heard with the consent of the learned Counsel appearing for the parties for the final disposal at the admission stage itself.

(3.) The Appellants/Plaintiffs are challenging an impugned order dtd. 5/5/2023, passed below exhibit-3 by the learned Trial Court thereby rejecting temporary injunction application.