REGENT COMPUTRONICS PVT. LTD.

Abid Shiraz Merchant Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

WANDER LTD AND ANR. VS. ANTOX INDIA P. LTD. [REFERRED TO]
PRINTERS MYSORE PRIVATE LIMITED VS. POTHAN JOSEPH [REFERRED TO]
HARI NARAIN VS. BADRI DAS [REFERRED TO]
WELCOM HOTEL VS. STATE OF ANDHRA PRADESH [REFERRED TO]
G NARAYANASWAMY REDDY VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
SEEMA ARSHAD ZAHEER VS. MUNICIPAL CORPORATION OF GREATER MUMBAI [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
SUNIL PODDAR VS. UNION BANK OF INDIA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
SKYLINE EDUCATION INSTITUTE INDIA VS. S L VASWANI [REFERRED TO]
AMAR SINGH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

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

(2.) The challenge in this petition is to a judgment and order dtd. 5/4/2025, passed by the Appellate Bench of the Court of Small Causes in Miscellaneous Appeal No. 86 of 2024, whereby the Appellate Bench allowed the appeal preferred by the Respondent no. 2/Plaintiff by setting aside the order passed by the Trial Court rejecting an application for temporary injunction (Exhibit-9) in RAD Suit No. 683 of 2023, and restraining the Petitioner/Plaintiff from forcefully dispossessing or otherwise disturbing the peaceful use, occupation and possession of the Plaintiff of the suit premises and transferring, disposing of or otherwise creating any third party rights in the suit premises, till the disposal of the suit.

(3.) Shorn of unnecessary details, the background facts can be stated as under:

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ABID SHIRAZ MERCHANT Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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