MOHD.FAIZ ALAM KHAN,J. - (1.)Heard Shri Gaurav Mehrotra, learned counsel for the appellants as well as Shri Yogesh Chandra Srivastava, learned counsel for the respondents and perused the record.
(2.)As sufficient material is available on record, the appeal with the consent of learned counsel for the parties has been heard for final disposal, at the stage of admission.
(3.)The instant First Appeal From Order under Order XLIII Rule 1 (r) of the Code of Civil Procedure, 1908 has been preferred by the defendants- appellants against the impugned ex-parte interim order dtd. 10/12/2021 passed by the Court of Civil Judge (Senior Division), Court No. 20, Barabanki in Interim Application No. GA-6 in Suit No. 663 of 2021 (Syed Mohd. Javed Naqvi and another vs. S.K.C. Eggs and others) passed under Order XXXIX Rule 1 read with Sec. 151 C.P.C., whereby the defendant-appellants have been restrained till the next date of listing from making any interference withdrawing/shifting 28,000 birds and from managing the business of poultry farm or in earning any profit from the poultry farm of the plaintiffs (respondents) situated at Gata No. 319 situated at Village Makhdumpur Sirsaipur, Pargana Kursi, Tehsil Fatehpur, District Barabaki, boundaries of which have been given in the plaint.