SAU.PRITIKIRAN RAJENDRA KATOLE Vs. SAU. HARSHA RAVINDRA KATOLE

JUDGEMENT

(1.) Rule, returnable forthwith. By consent, heard finally.

(2.) The Appellant Defendant has challenged order dated 27.09.2013 passed by the District Judge5, Pune, whereby the Respondent's/Plaintiff's Application is allowed in a suit for perpetual injunction filed against them.

(3.) The operative part of the order is as under :