NITIN GANDHI Vs. OLIVE VAZ

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The plaintiffs have taken out this Notice of Motion for the following reliefs :

(3.) Ad-interim relief, as prayed, was rejected by the learned Single Judge vide order dated 11th August, 2006. That order was confirmed in an appeal, bearing Appeal No.681 of 2006, by the Division Bench vide order dated 15.09.2006. During pendency of this motion, admittedly, construction of a building on the suit property is almost complete and now, finishing work is at the verge of completion and in view thereof, I have heard learned counsel for the parties mainly on the second part of the prayer made by the plaintiffs, seeking injunction restraining the defendants from creating third party rights on the said land and the building that has been erected.