SOW VITTHABAI W/O MADHAVRAO BORDE Vs. MANAGER

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) By way of present petition, the petitioners have challenged the order dated 2nd July 2007 passed by the learned Ad hoc District Judge-1, Aurangabad, in Miscellaneous Civil Appeal No. 20/2007, thereby allowing the appeal filed by the respondents.

(3.) The petitioners have filed Regular Civil Suit No. 67/2007 for perpetual injunction. The petitioners had prayed for an injunction restraining the respondent / Bank from auctioning the suit property belonging to the present petitioners. Along with the suit, an application for temporary injunction was also filed. The said application was allowed vide order dated 31st January 2007. Being aggrieved thereby, the respondents preferred an appeal. The same is allowed vide order dated 2nd July 2007. Hence, the present petition.