PRALHAD GANGARAM BANSWAL Vs. DEFENCE ESTATE OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioners/ original Plaintiffs are aggrieved by the order dated 10.04.2015 passed by the Trial Court rejecting the application Exhibit-5 seeking temporary injunction in RCS No.224/2015. They are also aggrieved by the judgment of the Appellate Court dated 25.09.2017 by which, Miscellaneous Civil Appeal No.86/2015 has been dismissed.

(3.) I have considered the submissions of the learned Senior Advocate appearing on behalf of the Petitioners and the learned Assistant Solicitor General of India (ASGI) appearing on behalf of the Respondents.