Rajiv Sharma, Dinesh Gupta, JJ. - (1.) Heard Shri Zafar Naiyer, Senior Advocate, assisted by Shri Sangam Singh, learned counsel for the appellant.
(2.) The instant FAFO arises against the order dated 12.11.2014 passed by Civil Judge, Kanpur Nagar in Suit No. 1950 of 2014 whereby the learned trial court has passed a restraint order.
(3.) According to the appellant, Sardar Sarv Jeet Singh Gandhi and Sardar Guru Charan Singh Gandhi filed a suit bearing no. 1950 of 2014 and prayed for an interim injunction against the appellant. In the suit, the respondent no.1 and 2 moved an application under Section 151 C.P.C for grant of injunction and the learned trial court disposed of the application and directed for maintaining status-quo in respect of the property in dispute.;