MONDELEZ INDIA FOODS PRIVATE LIMITED Vs. VISHAL PANSARE

JUDGEMENT

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

(2.) By this Petition under Article 227 of the Constitution of India, the Petitioner takes exception to a judgment and order dated 30 th August 2025 passed by the learned District Judge, Vadgaon Maval, Pune, in MCA No. 18 of 2024, whereby the said Appeal preferred by the Petitioner-Plaintiff against an order dated 12 th July 2024 passed by the learned Civil Judge, Vadgon Maval, Pune, in RCS No. 309 of 2023, thereby rejecting an Application for temporary injunction, came to be dismissed.

(3.) The background facts necessary for the determination of this Petition can be stated as under: