Anil Kumar, J. - (1.) Heard learned Counsel for the petitioner and Sri Nitish Kumar, Advocate holding brief of Sri Manish Kumar, learned Counsel for the O.P. No. 1.
(2.) In brief the facts of the present case are that the petitioner/plaintiff filed a suit for partition as well as injunction registered as Suit No. 1495 of 2010 Chhangoo v/s. Ram Pyare and Ors. in the Court of Civil Judge (Jr. Div.) Court No. 24, Sultanpur.
(3.) In the said suit, petitioner moved an application (application No. 6 GA 2) for temporary injunction under Order 39 Rule 1 Code of Civil Procedure and on the said application, the trial court issued notices to the defendants/respondents to file their objections before granting the ex parte orders and fixed the next date as 20.12.2010 for disposal of the said application.;