Anil Kumar, J. - (1.) Heard learned counsel for parties and perused the record.
(2.) As the controversy involved in the present case is trivial in nature so with the consent of learned counsels for the parties present today, the present writ petition is finally disposed of at the admission stage. Accordingly, notices to O.P.No. 2 is dispensed with.
(3.) Fact of the present case are that petitioner filed a Regular Suit No. 2727 of 2014 (Syed Ahmed Ahsan Rizvi v. Asfaq Ahmed ) before Civil Judge (Sr. Div.), Lucknow for permanent injunction in which an application has been moved under Order 39, Rule 1 and 2 CPC for temporary injunction, not decided till date.;