R.H. Zaidi, J. - (1.) By-means of this petition filed under Article 226 of the Constitution of India, petitioner challenges the validity of the order dated 19.7.2000 whereby the Court below has refused to vacate the interim junction and has directed that the application for vacation of the injunction to be heard and decided at the time of final hearing of the case.
(2.) The impugned order is revisable. A revision lies under Section 115, C.P.C., as by means of the said order, the Court below has refused to grant the relief prayed for by the petitioner. The writ petition, as framed and filed, is legally not maintainable. If so advised, the petitioner may filed a revision against the impugned order under Section 115, C.P.C., before this Court.
(3.) With these observations, this petition stands disposed of finally.;