Anil Kumar, J. - (1.) -Heard Shri I. D. Shukla, learned counsel for the petitioners, learned State Counsel and perused the record.
(2.) Initially, petitioners filed a suit bearing Regular Suit No.921/1998 before the 1st Addl. Civil Judge (Junior Division), Sultanpur for permanent injunction in which he has moved an application for grant of temporary injunction under Order 39, Rule 1 and 2 Civil Procedure Code, rejected by order dated 8.8.2000 (Annexure No.1).
(3.) Aggrieved by the said order, petitioner filed an appeal bearing Appeal No.52 of 2000, dismissed by order dated 6.12.2000 passed by VIth Addl. District Judge, Sultanpur.;