ASHIANA DEVELOPERS Vs. MINA VAIDYA

JUDGEMENT

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

(2.) THIS is an appeal preferred by the plaintiffs against the order passed by the Civil Judge, Senior Division, Ponda dated 11/06/2002, rejecting their application for temporary injunction.

(3.) IN the course of hearing of the matter it was apparent that the suit itself is of the year 2001 and, therefore, it would be in the interest of both the parties to adjudicate the suit on merits by expeditious hearing.