M.Katju, J. - (1.) This FAFO has been filed against the impugned order dated 20.3.2004 passed the learned Civil Judge (Senior Division), Kairana, District Muzaffar Nagar in Original Suit No. 77 of 2004, Sir Shadi Lal Enterprises Ltd. v. Nagar Palika Parishad, Shamli.
(2.) Heard learned Counsel for the parties.
(3.) The plaintiff appellant filed a suit to restrain the defendant respondent from recovering the amount of Rs. 1,03,20,375/- and further to restrain the defendant respondent from abolishing the poles fixed on the Mill road shown in the map filed in the plaint. We have carefully perused the impugned order. By that order the temporary injunction application of the plaintiff appellant has been rejected.;