- (1.) Heard Shri A. R. Khan, learned counsel for the petitioner,? Shri P. V. Chaudhary, learned counsel for the respondent as well as learned State Counsel and perused the record.
(2.) Facts in brief of the present case are that? initially the? plaintiff/petitioner filed a regular suit bearing Suit No.598 of 2001 before the Civil Judge (Junior Division), District-Pratapgarh for permanent injunction.
(3.) In the said matter, he moved an application under order XXXIX Rule 1 and 2 C.P.C. for grant of temporary injunction, allowed by the trial court by order dated 10.4.2001.;