- (1.) Heard Sri R.C. Pathak, learned Counsel for the revisionist and perused the record. By means of the present revision, the revisionist has challenged the order dated 30.8.2006 passed by the Court of Civil Judge (Senior Division), Mallihabad, Lucknow in regular suit No. 400/2006, Chandra Prakash Srivastava v. Manish Kumar Maheshwari and others. Facts, in brief, of the present case are that, the revisionist/plaintiff filed a suit for permanent injunction and declaration registered as regular suit No. 400/2006 in which a application under Order XXXIX, Rules 1 and 2, C.P.C. has been moved, registered as Paper No. 6-Ga.
(2.) The said matter has come up for consideration before the Court below. After hearing learned Counsel for the revisionist/plaintiff, the Court below was of the opinion that before granting ex-parte temporary injunction, it will be appropriate to hear the respondent. Accordingly, notices were issued to the respondent to file response and order dated 30.8.2000 has been passed to the said effect.
(3.) Aggrieved by the said fact, the present revision has been filed.;