GAJANAN NARAYAN MALIK Vs. KOLTE PATIL DEVELOPERS LIMITED

JUDGEMENT

(1.) ADMIT.

(2.) RESPONDENTS waive service. By consent, heard forthwith.

(3.) THE appellants who are the owners of the land are the original defendants in Special Civil Suit No. 1731 of 1997 filed by the respondents herein. The respondents in that suit had also sought an interim relief by way of temporary injunction. The trial Court by impugned order passed below Exh. 5 has restrained the appellants herein from obstructing and disturbing possession of the plaintiffs and from preventing the plaintiffs/respondents from carrying out development acts pursuant to the Agreement in the suit property. Certain other directions have also been given. It is against this order that the present appeal has been filed.