SANTOSH KUMAR PATANAYAK Vs. MANDIR THROUGH UMASANKAR MOHANTY

JUDGEMENT

(1.) This matter is taken up through video conference mode.

(2.) Heard learned counsel for the Parties.

(3.) Hearing the submissions made and looking to the concurrent finding of fact on the issue granting injunction against the Defendant till 20/10/2022, this Court finds, there is no scope for interfering in such orders. Mr.Mishra, learned Senior Counsel appearing for the Petitioners however submits that the Plaintiffs should not be allowed to enjoy the injunction having admitted to be tenants for non-payment of rent, electricity and water charges involving the disputed house.