- (1.) Heard Sri Ram Bux Rawat, learned counsel for petitioner, Sri Anurag Shukla, Advocate holding brief of Sri Manish Kumar, learned counsel for O. P. No. 1. As the controversy involved in the present case is trivial in nature so with the consent of learned counsels for the parties present today, the present writ petition is finally disposed of at the admission stage.
(2.) Facts in brief as submitted by the learned counsel for the petitioner are that for redressal of his grievances, petitioner filed a suit for permanent injunction, registered as Regular Suit No. 230 of 2011 in the Court of Civil Judge (Jr. Div. ), Hardoi/O. P. No. 1.
(3.) As per submission of learned counsel for petitioner, in the said suit, an application for grant of temporary injunction under Order 39 Rule 1 & 2 CPC moved and court below passed an order that before granting injunction, it is appropriate to hear respondents, accordingly notices issued and the next date fixed is 27.07.2011.;