AO.479.2025.doc

Ajay

ININ  THETHE  HIGHHIGH  COURTCOURT  OFOF  JUDICATUREJUDICATURE  ATAT  BOMBAYBOMBAY

CIVIL APPELLATE JURISDICTIONCIVIL APPELLATE JURISDICTION

APPEAL FROM ORDER NO. 479 OF 2025

Sunil Narayan Patil and Ors. ..Appellants 

         Versus

Pundalik Balaji Gharat and Ors. ..Respondents

....................

Mr. Drupad Patil a/w Ms.Srushti Chalke, Advocates for Appellants.

Mr. Anil Anturkar, Senior Advocate a/w. Mr. Abhishek Patil and Mr.

Sahil Wagh, Advocates for Respondent Nos.10 and 11. 

......…...........

CORAM:MILIND N. JADHAV, J.

DATE :FEBRUARY 03, 2026.

JUDGEMENT:

1.  Heard Mr. Patil, learned Advocate for Appellants and Mr.

Anturkar, learned Senior Advocate for Respondent Nos.10 and 11. 

2.  Appeal from Order  is filed by Original Plaintiff assailing

rejection of Exhibit ‘5’ Order dated 13.06.2025 in Special Civil Suit No.

93 of 2024. Parties shall be referred to as Plaintiffs and Defendants for

convenience. Appeal from Order is admitted on 22.07.2025.  Suit is

filed for specific performance of Agreements dated 10.02.2010 and

26.02.2013. Impugned order rejects Exhibit ‘5’ Application holding that

Plaintiffs have 

prima facie failed to prove that rights were created in

their favour in respect of Suit plot vide Agreement / MOU dated

26.02.2013.  Appeal From Order was admitted on 22.07.2025. Trial

Court has granted order of 

status quo which is continued by this Court.

1 of 19

AO.479.2025.doc

Pleadings are completed in the Appeal from Order. It is heard finally

today. 

3.  To decide the Appeal from Order, the following relevant

facts are necessary for consideration:-

3.1.  On   18.10.2002,   partnership   firm   in   the   name   of   Anita

Developers comprising the Plaintiffs as partners was established. On

18.12.2007 CIDCO issued letter in favor of Defendant Nos.1 to 16

(original land owners) showing willingness to allot Plot No.57 situated

at Sector 9, village Ulwe, Panvel, District Raigad under the 12.5% State

Government scheme. On 19.12.2007 CIDCO issued LOI in favor of

Defendant   Nos.1   to   16.   On   10.02.2010,   Defendant   Nos.1   to   16

executed agreement in favour of Defendant Nos.17 and 18 to transfer

the said land in their favour conferring upon them further right to

transfer   the   said   land   for   consideration   of   Rs.2.25   crores.  On

26.02.2013 Defendant Nos.17 and 18 executed a Memorandum Of

Understanding   (for   short   “MOU”)   in   favour   of   Plaintiff’s   firm

comprising   of   Plaintiff   Nos.1   and   2   as   partners   and   received

consideration   of   Rs.   1.62   crores.   On   04.12.2014   CIDCO   issued

corrigendum for correction of the allotted Plot No.57 substituting it

with Plot No.37. Between 2013 to August 2020 Plaintiffs paid a sum of

Rs.3,12,02,667/- intermittently at regular intervals to Defendant Nos.1

to 16. During this period 3 of the original Defendants expired, hence

2 of 19

AO.479.2025.doc

monies were paid by Plaintiffs to their legal heirs. 

3.2.  On 22.11.2022 CIDCO executed lease agreement in favour of

Defendant Nos.1 to 16 (3 of the Defendants being represented by their

legal heirs) being the original land owners entitled to suit Plot No.37

(hereinafter referred to as the “said land”). 

3.3.  In the backdrop  of the aforesaid events, on 13.04.2023,

Defendant Nos.1 - 16 executed a tripartite agreement with CIDCO as

the confirming party in favour of Defendant Nos.19 and 20. Defendant

Nos.19 and 20 are arrayed as Respondent No.10 and 11 in the Appeal

From Order before me.  They are the only contesting parties before me

today. Plaintiffs being aggrieved filed Special Civil Suit No.93 of 2024

seeking   specific   performance   of   the   Agreements   /   MOU   dated

10.02.2010   and   26.02.2013   and   sought   mandatory   injunction   in

respect of the said land. Defendant No.2 to 4, 6, 10, 11 and 22

appeared before Trial Court and resisted the Suit by filing Written

Statement. Defendant Nos.19 and 20 filed Application under Order VII

Rule 11 of Civil Procedure Code, 1908 on 24.10.2024 in response to

which Plaintiffs filed Application below Exhibit 97 for Amendment of

Suit Plaint and deletion of the partnership firm. Though Trial Court

rejected the Application below Exhibit 97, this Court in Writ Petition

No. 2374 of 2025 by order dated 03.04.2025 allowed the same and

permitted the proposed amendment. 

3 of 19

AO.479.2025.doc

4.  Defendant Nos.19 and 20 in the meanwhile commenced

construction   /   development   on   the   said   land.   Plaintiffs   filed

Application  below  Exhibit ‘5’   seeking temporary  injunction against

Defendant   Nos.19   and   20   restraining   them   from   carrying   out

construction or creating third party interest in the said land. By virtue

of the impugned Order dated 13.06.205, Exhibit ‘5’ Application is

rejected. Hence Appeal from Order is filed to challenge the same.

Impugned order is appended at page No. 54 of the Appeal from Order

proceeding.

5.  On behalf of Plaintiffs / Appellants, Mr. Patil would submit

that under the Agreement dated 10.02.2010, Defendant Nos.17 and 18

agreed to pay amount of Rs.2.25 crores to Defendant Nos.1 to 16

towards consideration of the said land which was proposed to be

allotted to Defendant Nos.1 to 16 as per order dated 18.12.2007 and

LOI dated 19.12.2007. He would draw my attention to the relevant

documents   appended   in   the   compilation   of   documents   placed   on

record by Plaintiffs and contend that Defendant Nos.17 and 18 were

entitled to transfer of the said land to themselves or nominees from

Defendant Nos.1 to 16 thereunder. He would submit that out of the

aforesaid amount of Rs.2.25 crores Plaintiffs paid amount of Rs.1.62

crores to Defendant Nos.1 to 18. He would submit that in 2013 under

the MOU dated 26.02.2013 Plaintiff paid amount of Rs.72 lakhs to

Defendant Nos.1 to 18. He would fairly submit that the MOU dated

4 of 19

AO.479.2025.doc

26.02.2013 was executed by Defendant Nos.17 and 18 only and not by

Defendant Nos.1 to 16. He would submit  that Plaintiffs have paid a

total sum of Rs.3.12 crores which was over and above the agreed sum

of Rs.2.34 crores as per MOU dated 26.02.2013 to Defendant Nos.1 to

18  in all. In support of this submission he would place on record bank

statements  

prima   facie  proving   receipt   of   various   payments   by

Defendant Nos.1 to 18 by Plaintiffs to the said Defendants.  He has

taken me through the said record running into several pages over a

period of about 7 years between 2013 to 2020. 

5.1.  He would submit that in the Written Statement filed by

Defendant Nos.1 to 16 a complete 

volte face has been done by the said

Defendants denying receipt of any payment from the Plaintiffs. He

would submit that the bank statements referred to and relied upon by

Plaintiffs are  not denied and they categorically  

prima facie  prove

receipt of substantial amounts by Defendant Nos.1 to 18 by cheque

payments over a period of time and hence their denial of receipt of

amounts is a complete falsity on the face of record. He would submit

that   Defendant   Nos.17   and   18   in   their   Written   Statement   have

however accepted Plaintiffs’ case of having received the amounts as

also acknowledged the MOU dated 26.02.2013. 

5.2.  On the basis of the above submissions he would vehemently

submit that in such circumstances when Plaintiffs have paid over and

5 of 19

AO.479.2025.doc

above the agreed consideration to Defendant Nos.1 to 18 under the

twin agreements MOU dated 10.02.2010 and 26.02.2013 in respect of

the said land, transfer of the said land after its allotment in favour of

Defendant Nos.19 and 20 a third party by Defendant Nos.1 to 16 is

illegal,   dishonest   and   Plaintiffs   are   therefore   entitled   to   specific

performance of the twin agreements and in the interim consequential

injunction from dealing with the said land. He would submit that

despite such strong facts, injunction has been refused by the Trial

Court on the ground that Plaintiffs have failed to make out 

prima facie

case and it is held that MOU dated 26.02.2013 executed by Plaintiffs

with Defendant Nos.17 and 18 cannot be treated as a valid document

in the eyes of law as Defendant Nos.17 and 18 were only consenting

parties thereto and it is not executed by Defendant Nos.1 to 16.   Trial

Court has however further held that Defendant Nos.19 and 20 have

executed   a   valid   Tripartite   Agreement   dated   13.04.2023   with

Defendant Nos.1 to 16 and CIDCO. Hence he would submit that the

impugned order deserves to be interfered with in view of the aforesaid

strong facts and circumstances in the interregnum. 

6.  PER CONTRA  Mr   Anturkar,   learned   Senior   Advocate,

appearing for Defendant Nos.19 and 20 would at the outset draw my

attention   to   the   agreement   dated   10.02.2010   executed   between

Defendant  Nos.1  to   16  and  17   and  18   to  contend  that   the   said

agreement was a conditional agreement which was purely speculative

6 of 19

AO.479.2025.doc

in nature . He would submit that such a speculative agreement cannot

be treated as an agreement in the eyes of law as the subject property

(said land) of the agreement was not allotted at the then time and was

not in existence. He would draw my attention to the recitals in the

agreement depicting description of the said land to argue that the

complete description therein also does not correspond to the said land

which is finally allotted to Defendant Nos.1 to 16 which is the subject

matter of the Tripartite Agreement executed by Defendant Nos.19 and

20 with  Defendant Nos.1 to 16 and CIDCO. He would draw my

attention to clause 3 of the Agreement dated 10.02.2010 and contend

that the said document does not give any right to Plaintiffs to create

rights in respect of the said land since it was made in anticipation of a

future allotment to Defendant Nos.1 to 16 and that allotment fructified

only after the Letter of Allotment dated 22.11.2022 was issued by

CIDCO.   He would submit that right to deal with the allotted land

accrued to Defendant Nos.1 to 16 only thereafter which they exercised

by executing the Tripartite Agreement with Defendant Nos.19 and 20

and CIDCO. He would vehemently argue that MOU dated 26.02.2013

which is the basis of Plaintiffs’ case seeking specific performance has

been executed by Defendant Nos.17 and 18 and not by the original

owners namely Defendant Nos.1 to 16. He would submit that Section

54 of the Transfer of Property Act, 1882 therefore does not entitle

Plaintiffs to seek specific performance of agreements dated 10.02.2010

7 of 19

AO.479.2025.doc

and 26.02.2013 in view of the aforesaid facts which are admitted and

it   does   not   create   any   right   in   Plaintiffs   for   seeking   specific

performance. He would submit that right to Plaintiff cannot accrue

merely on the basis of Agreement for Sale as it did not create any right

in Plaintiffs in the said land unless allotment or possession of the same

is given to Plaintiffs or it is transferred to Plaintiffs or it was in

existence on the date of the said agreement. He would submit that

none of the above three conditions are satisfied in the present case to

enable Plaintiffs to maintain their Suit for specific performance. 

6.1.  Next he would submit that prior to allotment of the said

land, original owners could not have transferred the same to third

persons speculatively since its identity was unknown. He would draw

my attention to the MOU dated 26.02.2013 which itself records that

documents for transfer will be made only after allotment is made in

favour of the original owners. He would submit that such speculative

agreement / MOU executed in anticipation of  allotment is highly

questionable in law and creates no rights in the parties. He would

vehemently   argue  that   submissions   made   by   Mr.   Patil   relating  to

details of payment made to Defendant Nos.1 to 18 over a period of 7

years   by   Plaintiffs   are   not   fully   stated   in   the   Suit   Plaint   and

submissions to that effect are made across the bar for the first time on

the basis of bank entries. He would submit that the Suit Plaint is

completely bereft of the details of payment received by Defendant

8 of 19

AO.479.2025.doc

Nos.1 to 16. He would submit that all actions of Defendant Nos.19 and

20 whom he represents are 

bona fide in nature as they have followed

the   due   process   of   law,   that   their   actions   are   affirmative   actions

creating legal right after allotment of the said land on 18.10.2022 and

execution of  the Lease Deed  dated 18.10.2022 and the Tripartite

Agreement dated 23.04.2023. 

6.2.  He would submit that in the MOU dated 26.02.2013 the said

land which is the subject matter of the Suit proceeding is not identified

and therefore there is a  

prima facie  breach of Clause Nos.6 and 8

thereof.   He   would   submit   that   the   impugned   judgment   rejecting

Exhibit   ‘5’   Application   has   been   passed   after   returning   reasoned

findings in Paragraph Nos.17 to 20 by applying the parameters of

prima facie case, balance of convenance and irreparable damage in its

correct perspective. Hence he would submit that no interference is

called for by this court and the Appeal from Order be rejected. 

7.  None of the other Defendants are represented before Court.

Mr. Patil in his rebuttal / rejoinder would draw my attention to page

No.119   of   the   compilation   of   documents   placed   on   record   by

Defendant Nos.19 and 20 and argue that if the same is read with

paragraph No.8 in the Suit Plaint, then it is clear that the said land was

already identified and in existence as far back as on 19.12.2007 and

the Suit Plaint clearly clarifies the same.  He would submit that instead

9 of 19

AO.479.2025.doc

of the original Plot No.57, CIDCO substituted the same and Plot No.37

was finally allotted in lieu thereof.  He would therefore argue that the

thrust of  the rival submissions that  the Agreements / MOU were

speculative should not be accepted by Court and due regard should be

had to the substantial amounts paid by Plaintiffs to Defendant Nos.1 to

18 which cannot be denied by them. 

8.  After hearing the rival contentions and perusing the record

of   the   case   it   is   seen   that   in   so   far   as   the   original   owners  are

concerned, out of them Defendant Nos.2 to 4 , 6 and 10 to 12 had filed

their   say   below   Exhibit   No.136   denying   having   any   nexus   with

Plaintiffs,  

inter alia, contending that Plaintiffs were not party to the

Agreement dated 10.02.2010 executed by them with Defendant Nos.17

and 18 and further that the MOU dated 26.02.2013 was not executed

by Plaintiffs, thereby there was no privity of contract at all. The said

Defendants (original land owners) have contented that MOU dated

26.02.2013 is false and bogus and they also deny having given any

right to Defendant Nos.17 and 18 to transfer the said land to third

party.  It is seen that 7 owners out of 16 filed their say before the Trial

Court. It is seen that Defendant Nos.17 to 18 filed their reply below

Exhibit 146 admitting execution of agreement dated 10.02.2010 for a

total consideration of Rs.100/- per square meter for 18400 square

meters agreeing to total consideration of Rs.2.25 crores. Interestingly it

is seen that Defendant Nos.17 and 18 had paid only Rs.8 lakhs as

10 of 19

AO.479.2025.doc

earnest amount to Defendant Nos.1 to 16 under Agreement dated

10.02.2010. When the said Agreement is perused, it is 

prima facie seen

that Defendant Nos.17 and 18 are given the right to transfer the said

land in favour of third party and that third party is none other than

Plaintiffs with whom MOU dated 26.02.2013 is further executed. What

is most intriguing and equally shocking is the fact that as per the

aforesaid two agreements dated 10.02.2010 and 26.02.2013, Plaintiffs

have paid an amount of Rs 3.12 crores to Defendant Nos.1 to 18 and

there is not a whisper about these payments received by Defendant

Nos.1 to 16 over a period of 7 years from 2013 to 2020. There is a

categorical   averment   made   in   the   Suit   Plaint   about   payment   of

amounts to Defendant Nos.1 to 16. The same is 

prima facie proven and

shown to Court as received by these very Defendants in through Bank

account of Plaintiffs.  Hence denial of receipt by Defendant Nos.1 to 16

cannot be accepted.  They have not even appeared before this Court.

Though I must credit Mr. Anturkar for making a fair submission that

Plaintiffs would at the highest be entitled to return / refund of their

amount of Rs.3.12 crores paid by them subject to they succeeding in

the Suit proceeding as per the alternative relief prayed for by Plaintiffs,

however his contention is that no legal right in further anticipation

could have been created in law in favour of Plaintiffs by Defendant

Nos.1 to 16.  In so far as the Suit Plaint is concerned, in paragraph

Nos.10 and 11 Plaintiffs have clearly stated the total amount paid to

11 of 19

AO.479.2025.doc

Defendant Nos.1 to 18 between 2013 to 2020 intermittently and at

regular interests.  The details of these payments are placed before me

by Mr. Patil in a compilation of bank statements which  

prima facie

show payments made regularly and intermittently to Defendant Nos.1

to 18 by cheque as per the names of these Defendants appearing

therein.  The summary of all these payments to Defendant Nos.1 to 16

in totality amounts to approximately Rs.3.12 crores. This is not denied

by Defendant Nos.1 to 16, however their denial is to the transaction on

the basis that they were not a party to the MOU dated 26.02.2013.

This case of Defendant Nos.1 to 16 cannot be  

prima facie  accepted

because under the Agreement dated 10.02.2010 Defendant Nos.1 to 16

received   an   amount   of   Rs.8   lakhs   only   as   earnest   deposit   from

Defendant Nos.17 to 18 with the principal condition therein been that

they were permitted to create right in favour of third party.  This right

was created by the MOU dated 26.02.2013 pursuant to which the

amounts were received by Defendant Nos.1 to 16.  Once the Plaintiffs

have been able to 

prima facie show that Defendant Nos.1 to 16, 17 and

18  received the amounts as stated in the Suit Plaint and Defendant

Nos.1 to 16 not having denied receipt of the same whereas Defendant

Nos. 17 and 18 having agreed to receiving the same, Plaintiffs have

made out a  

prima facie  case in their favour for grant of temporary

injunction. All objections raised by Defendant Nos.19 and 20 on the

ground of the Tripartite Agreement cannot be countenanced in the

12 of 19

AO.479.2025.doc

aforesaid facts.   This is so because purport of both the agreements

dated 10.02.2010 and 26.02.2013 is the same namely creating right in

respect of the allotted land as per the letter dated 18.12.2007 and the

LOI dated 19.12.2007 both issued by CIDCO well in advance in favour

of Defendant Nos.1 to 16. 

9.  Mr. Anturkar, learned Senior Advocate has referred to a

recent decision of the Supreme Court in the case of  Ramesh Chand

(D)Thru Legal Heirs V/s Suresh Chand and Another delivered on

01.09.2025 and drawn my attention to paragraph Nos. 10 and 28

thereof to contend that mere receipt of consideration cannot be a valid

instrument to confer valid title under Section 54 of the Transfer of

Property   Act,   1882   and   it   can   only   be   done   through   a   Deed  of

Conveyance. The said ratio of the decision of the Supreme Court

cannot 

ipso facto apply to the facts of the present case and it is clearly

distinguishable.   In   the   case   before   the   Supreme   Court,   trial  was

undertaken   fully   and   no   independent   witnesses   were   examined

relating to the issue of receipt of payment / consideration  

qua  the

Affidavit dated 16.05.1996 in question therein which was held against

the Plaintiffs and subsequently upheld.   Such is not the case herein

where we are at present at the Exhibit ‘5’ stage i.e. Application of

prima facie consideration to the case at hand on the basis of material

placed on record. It is  

prima facie  seen that Defendant Nos.1 to 18

have received substantial amounts from  Plaintiffs.  What is intriguing

13 of 19

AO.479.2025.doc

is that 3 of the original land owners expired in the interregnum and

their   legal   heirs   comprised   as   Defendant   Nos.1   to   16   have   also

continued receiving the amounts from Plaintiffs. Once the amounts

under the Agreement dated 10.02.2010 and 26.02.2013 are  

prima

facie

 seen to have been received as per the bank statements and by

cheques and if there is no valid explanation coming forth for the same

from Defendant Nos.1 to 16 and Defendant Nos.17 and 18 having

accepted the receipt of the amounts, Defendant Nos.19 and 20 cannot

defend the said situation. Hence 

prima facie case is clearly made out

by Plaintiffs and therefore the decision of the Supreme Court referred

to by Mr. Anturkar does not accrue to the benefit of Defendant Nos.19

and 20. 

10.  In fact I am of the opinion that what is argued by Defendant

Nos.19 and 20 before me to resist Plaintiffs’ Appeal from Order ought

to have been argued by Defendant Nos.1 to 16. Defendant Nos.1 to 18

have not even presented themselves before me, only 7 out of 16

original land owners filed their say opposing the Exhibit ‘5’ Application

before the Trial Court, they are absent before me despite having been

served, Defendant Nos.17 and 18 filed their ‘say’ in the Trial Court and

supported Plaintiffs’ case in the Trial Court. In this situation the only

argument that could be available for Defendant Nos.19 and 20 is that

they are a

 bonafide purchasers for value and nothing more. Defendant

Nos.19 and 20 entered into the Tripartite Agreement confirmed by

14 of 19

AO.479.2025.doc

CIDCO and executed by Defendant Nos.1 to 16. Allotment by CIDCO of

the said land under the government benefit derived by Defendant

Nos.1 to 16 is by virtue of a lease deed.  It is seen that after a period of

5 and half months Defendant Nos.19 and 20 entered into the Tripartite

Agreement on 13.04.2023 after the lease was executed with CIDCO

but there is not a word of due diligence carried out by Defendant

Nos.19 and 20 in respect of entering into the Tripartite Agreement for

the said land. Had that been done, Defendant Nos.17 and 18 and

Plaintiffs would have voiced their objections. The reasoning concluded

by the learned Trial Court in paragraph Nos.17 to 20 does not deal

with any of the aforesaid factual aspects / situations, it rather solely

concentrates   on   the   MOU   dated   26.02.2013   and   on   the   singular

ground that is does not bear signature of Defendant Nos.1 to 16 and

rejects the agreement in the eyes of law. 

11.  Approach of the learned Trial Court is rather parochial in the

facts of the present case.  There is a categorical statement in the Suit

Plaint about the humongous amounts received by Defendant Nos.17

and 18 to which there is no consideration applied by Trial Court

whatsoever. In that view of the matter and the above observations and

findings which clearly emanate from the record the impugned order

passed  below  Exhibit   ‘5’   is  unsustainable  in  the  eyes  of   law  and

deserves to be quashed and set aside on the parameters of 

prima facie

case made out by Plaintiffs, balance of convenience entirely in favour

15 of 19

AO.479.2025.doc

of Plaintiffs and irreparable loss that will be caused to Plaintiffs despite

Plaintiffs having paid Rs.3.12 crores and there being no denial by

Defendant Nos.1 to 16 and acceptance by Defendant Nos.17 and 18

and most importantly the conduct of Defendant Nos.1 to 16. 

12.  The   findings   returned   by   the   learned   Trial   Court   while

determining   Application   under   Exhibit   ‘5’   in   the   facts   and

circumstances of the present case are clearly not sustainable on all

parameters.  Plaintiffs have 

prima facie averred that Defendants Nos.1

to 16 and Defendant Nos.17 and 18 have received a sum of Rs.3.12

crores pursuant to twin Agreements dated 10.02.2010 and 26.02.2013.

In   fact   Defendant   Nos.1   to   16   have   received   an   amount   of

Rs.8,00,000/- only from Defendant Nos.17 and 18 and by virtue of

twin Agreements, Defendant Nos.1 to 16 permitted Defendant Nos.17

and 18 to create third party right in the said land which was to be

allotted to them by CIDCO.  It needs to be noted that allotment of the

said land was already done by CIDCO but physical allotment of the

said land could only be materialised in the year 2022 and not prior

thereto.  This position cannot be held against Plaintiffs and in favour of

Defendant Nos.19 and 20.  Therefore on 

prima facie consideration of

the facts and circumstances of the present case,  

prima facie case is

clearly  made   out  by  Plaintiffs  for   grant  of   injunction   in  the   Suit

proceeding.  The balance of inconvenience is also in favour of Plaintiffs

primarily because Plaintiffs have paid substantial humongous amounts

16 of 19

AO.479.2025.doc

as stated in the Suit plaint to Defendant Nos.1 to 18 which is not

refuted by said Defendants.   In fact Defendant Nos.17 and 18 have

accepted   the   case   of   Plaintiffs.   That   apart,   some   of   the   original

Defendants / owners have not contested the claim made by Plaintiffs.

No right can be derived to Defendant Nos.19 and 20 by virtue of their

registered   Tripartite   Agreement   in   the   year   2023   as

  bonafide

purchasers for value on prima facie considerations. Defendant Nos.19

and 20 miserably failed to carry out due diligence and had Defendant

Nos.19 and 20 carried out due diligence they would not have entered

into the Tripartite Agreement.  

13.  Be   that   as   it   may,   merely   on   the   basis   of   Tripartite

Agreement,   Defendant   Nos.19   and   20   cannot   resist   the   case   of

Plaintiffs.  Trial Court has utterly failed to consider this position in law

as well as in equity.  Therefore the finding returned by learned Trial

Court on balance of convenience is fallacious and erroneous on the

face of record and cannot be countenanced.  In so far irreparable loss is

concerned, once again Plaintiffs have waited for an extraordinary long

period of  time.   It is no fault of  Plaintiffs or for  that  matter  of

Defendants that allotment rather physical allotment of the said land

(Plot No.37) was actually and infact done in October 2022.  Needless

to state that allotment of said land to Defendant Nos.1 to 16 (original

land owners) was already conceived by the Planning Authority namely

CIDCO as far back as in the year 2007 itself and only on the basis such

17 of 19

AO.479.2025.doc

allotment which was conceived at that time, Defendant Nos.1 to 16

and Defendant Nos.17 to 18 on one hand and Plaintiffs on the other

hand   executed   the   twin   Agreements   dated     10.02.2010   and

26.02.2013.   Those Agreements are the subject matter of  specific

performance of the Suit proceeding.  In that view of the matter, case of

Defendant Nos.19 and 20 cannot be accepted at the 

prima facie stage

as grave and irreparable harm and loss will be caused to Plaintiffs, if it

is so done. 

14.  That  apart,  conduct  of   Defendant  Nos.1  to  16  is  highly

questionable   after   having   received   substantial   amounts   from   the

Plaintiffs in their respective bank accounts which has been 

prima facie

shown to the Court.  The conduct of Defendant Nos.19 and 20 who are

resisting the present Appeal from Order is also highly questionable.

They have failed to carry out proper due diligence.  Thus on the aspect

of conduct of Defendant Nos.1 to 16 and Defendant Nos.19 and 20 the

Defendants cannot resist the claim of Plaintiffs at the 

prima facie stage.

Therefore on all four parameters for grant of injunction Plaintiffs have

made out a clear case for interim relief.

15.  Impugned order dated 13.06.2025 passed below Exhibit ‘5’

by Trial Court is quashed and set aside. Application below Exhibit ‘5’

filed by Plaintiffs is allowed. The 

status quo order continued by this

Court   while   admitting   the   Appeal   From   Order   is   directed  to   be

18 of 19

AO.479.2025.doc

continued until disposal of the Suit proceeding.  Defendant Nos.19 and

20 are restrained from dealing with the said land in any manner until

the Suit is determined in accordance with law. 

16.    Appeal from Order is allowed and disposed in the above

terms. 

                                   [ MILIND N. JADHAV, J. ]

Ajay

19 of 19

AJAY

TRAMBAK

UGALMUGALE

Digitally signed

by AJAY

TRAMBAK

UGALMUGALE

Date: 2026.02.03

12:35:02 +0530