- (1.) HEARD learned counsel for the parties on the question of admission of this Civil Revision Petition.
(2.) THE facts giving rise to this petition are adumbrated as under:
(3.) THE petitioner had filed a suit for permanent injunction in the court of the learned Sub Judge (Municipal Magistrate), Srinagar for restraining the respondent/defendant from interfering in the possession and management of Bus No. 5561/JKD, which, according to him, was purchased by him from one Ghulam Mohammad Rather, and used to be driven by the respondent, who of late, has started interfering in his proprietary rights of the bus. Along with the suit, the petitioner had also filed an application for temporary injunction which was granted by the learned trial court exparte, subject to the objections of the respondent.;