- (1.) Heard Sri S.M. Nasir, learned Counsel for the applicant and Sri Sunil Kumar Singh and Sri G.C. Verma, learned Counsel for the Respondent.
(2.) Facts in brief in the present case are that initially applicant-Plaintiff filed a Suit for permanent injunction in respect to Plot No. 1145 area 12 Vishwa 30 Viswansi situated in the District Barabanki, Fatehpur registered as Suit No. 482 of 1992(Mohd. Usman v. Dr. Satyavan) in the court of IIIrd Additional Civil Judge, Barabanki.
(3.) In the said Suit, an application for grant of temporary injunction under Order XXXIX Rule 1 Code of Code of Civil Procedure has been moved by the applicant-Plaintiff, granted on 12.09.1993 but vacated on 30.11.1998.;