- (1.) The present appeal has been filed against the order dated 30.4.2010 whereby an Injunction Application No. 8 Ga2 filed on behalf of the Plaintiff-Appellant in Suit No. 575 of 2009 has been rejected.
(2.) It appears that the Plaintiff-Appellant has filed the aforesaid Suit No. 575 of 2009 against the Defendants-Respondents, inter alia, praying for grant of decree of permanent injunction as against the Defendant-Respondent Nos. 1 to 3 directing the said Respondents to restrain from interfering in the peaceful possession and business of the Plaintiff-Appellant in the shop in question. Copy of the Plaint has been filed as part of Annexure 1 to the affidavit accompanying the stay application.
(3.) An Application under Order XXXIX, Rules 1 and 2 of the Code of Civil Procedure was also filed on behalf of the Plaintiff-Appellant in the said Suit. Copy of the said application has been filed as part of Annexure 1 to the affidavit accompanying the stay application.;