Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner.
(2.) These proceedings under Article 226 of the India, the petitioner has assailed the order dated 18.11.2014, passed by the Civil Judge, (Junior Division), Haveli, Faizabad, whereby on the application moved by the petitioner-plaintiff for grant of interim injunction, notices have been ordered to be issued to the defendants and the matter has been ordered to be posted on 04.12.2014 for disposal of the same.
(3.) The order under challenge in this petition, being purely interlocutory in nature, need not be interfered with by this Court in exercise of its extraordinary jurisdiction under Article 226 of the Constitution of India.;