REGENT COMPUTRONICS PVT. LTD.

YESHWANT LAXMAN PAI RAIKAR Appellant

V/S

LAXMAN V SINGBAL Respondents

Referred Judgements :-

WANDER LTD.,AND ANOTHER V/S ANTOX INDIA PVT. LTD. [REFERRED TO]
SMT. HIRABAI P. KAMAT MHAMAI AND ANR. V/S SHRI YESHWANT B. SAKHALKAR AND ANR. [REFERRED TO]
JAGDISH CHANDER SACHDEVA VS. ROYAL BOMBAY YATCH CLUB [REFERRED TO]

JUDGEMENT

(1.) This is an appeal by unsuccessful defendants. They have suffered order of temporary injunction restraining them from selling or creating any third party interest in the suit property.

(2.) Facts as disclosed from the records are as follows:

(3.) Agreement represents that:

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YESHWANT LAXMAN PAI RAIKAR Vs. LAXMAN V SINGBAL

Referred Judgements :-

JUDGEMENT

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