MINA VAIDYA Vs. AGASON BUILDERS

JUDGEMENT

(1.) HEARD the learned Counsel for both the parties. Perused the record.

(2.) THIS is an appeal preferred by the appellants against the order of injunction which was granted against them by the Court of Civil Judge, Senior Division, Ponda, by order dated 16/06/2003.

(3.) IN the course of hearing of the matter it appeared that instead of deciding this matter on merits, it would be in the interest both the parties to expedite the suit itself on merits as it is of the year 2002, instead of deciding this appeal at this stage which is of the year 2003.