ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) These appeals are filed by defendant No.6 against the order dated 29.05.2015 of the High Court of Judicature for Rajasthan, Jaipur Bench at Jaipur in Civil Misc. Appeal Nos. 1640 and 1641 of 2015 whereby the High Court set aside and quashed the order dated 10.04.2015 passed by the Additional District Judge No.4, Kota in Temporary Injunction Application bearing Civil Misc. Case No.112 of 2014 in Civil Suit No.89 of 2014 and Temporary Injunction Application bearing Civil Misc. Case No.37 of 2014 in Civil Suit No. 21 of 2014 whereby the injunction applications filed by the plaintiff/applicant (respondent No.1) were dismissed.
(3.) In order to appreciate the issue involved in these appeals, which lies in a narrow compass, it is necessary to state few relevant facts taken from the appeal paper books.;