N.N.Mithal, J. - (1.) On dismissal of the plaintiffs application for grant of temporary injunction, the present appeal has been filed.
(2.) The respondents have put in appearance and have filed their counter-affidavits to which rejoinder-affidavit by the appellant has also been filed. The learned Counsel for the parties are agreed that the appeal may be disposed of at the admission stage itself as all the relevant materials are already on the record. We, therefore, proceed to hear the appeal and dispose of the matter finally.
(3.) Before proceeding further, however, we may mention at the outset that the observations which we are going to make hereafter are only tentative and are based on prima facie appreciation of issues involved on the basis of material now on record. This opinion, however, is not binding on the trial Court at the time of the trial of the suit which it will decide on material then on record.;