ANURAG CHAPHEKAR Vs. SHASHIKANT JANARDAN GOKHALE

JUDGEMENT

(1.) Heard on the question of admission and I.A. No.4656 of 2022, which is an application under Sec. 151 of the CPC.

(2.) Let notices be issued to respondents No.1, 2 and 4 on payment of process fee by RAD within a period of seven days.

(3.) Till next date of hearing, the respondents are restrained from alienating, transferring or creating any third party interest in the suit property.