Bombay High Court
Abhimanyu Mahade Raut And Anr vs Chandrakant Keshav Shewale And Ors on 1 October, 2018
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
1
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 10966 OF 2018
ABHIMANYU MAHADEO RAUT AND ANOTHER
VERSUS
CHANDRAKANT KESHAV SHEWALE AND OTHERS
Advocate for Petitioners : Shri N.B. Khandare.
CORAM : RAVINDRA V. GHUGE, J.
Dated : 01st October, 2018 PER COURT :
1. The petitioners are aggrieved by the judgment and order dated 10/08/2018, passed by the Appellate Court, by which, MCA No. 83/2017, was allowed and temporary injunction has been claimed on these petitioners by setting aside the order dated 09/06/2017, passed by the Trial Court below Exhibit 5 in RCS No. 35/2015.
2. Issue notice to the respondents, returnable on 26/10/2018. Hamdast is granted. Parties may note that this matter is likely to be heard finally at the admission stage.
( RAVINDRA V. GHUGE, J. ) S.P.C. ::: Uploaded on - 04/10/2018 ::: Downloaded on - 05/10/2018 01:16:43 :::