Dixit Krishna Shripad, j. - (1.) In this writ petition, the defendants in O.S. No. 358/2017 lay a challenge to the order dated 09.07.2018 made by learned Senior Civil Judge, KGF dismissing there appeal in MA No. 3/2018 whereby the order dated 16.12.2017 made by learned Principal Civil Judge, KGF IA No. 1 has been allowed granting injunctive relief in favour of the respondent-plaintiff.
(2.) After service of notice, the respondent-plaintiff had entered appearance through its counsel who makes submission resisting the prayers in the writ petition.
(3.) Learned counsel for the petitioner-defendants vehemently contends that the learned Civil Judge at KGF is not justified in granting an order of temporary injunction in favour of the respondent-plaintiff concerning the subject property belonging to BGML, a Central Government Public Sector Undertaking ignoring the possession of the petitioners as is evidenced by the letter dated 02.02.2011 a Photostat copy whereof is passed on to the Board. He further submits that there is absolutely no material available on record for the Courts below to tilt the balance in favour of the plaintiff's side. He adds that the Appellate Court too is fade away by the version of the trial Court unjustifiably and therefore, indulgence in writ jurisdiction is warranted to set the injustice at naught.;