AIR 2017 SUPREME COURT 5061 ::(2017) 2 WLC(SC)CVL 602 ::(2017) 2 CLR 847 (SC) ::(2017) 137 RevDec 572 ::(2017) 3 All RentCas 360 ::2017 (8) SCC 827 ::(2017) 4 RecCivR 415 ::(2017) 11 Scale 60 ::AIR 2018 SC (Civil) 384 ::(2017) 5 AllMR 955 (SC) ::(2017) 124 All LR 887 ::(2018) 4 Cal HN 144 ::(2018) 2 ICC 17 ::(2018) 1 MPLJ 567 ::(2018) 2 Mah LJ 14 ::(2018) 1 Mad LW 971 ::(2018) 1 AndhLD 69 ::(2017) 178 AllIndCas 111 (SC)

Supreme Court Of India

(From : Andhra Pradesh)*

Hon'ble Judge(s): R. K. Agrawal, Abhay Manohar Sapre , JJ

Civil P.C. (5 of 1908) , S.100— Second appeal - Substantial question of law - Suit for permanent injunction dismissed by First Appellate Court - Order of High Court setting aside order of First Appellate Court in second appeal without framing any substantial question of law - Erroneous and unsustainable. AIR 2001 SC 965, Followed. (Para 12 13 18)