- (1.) Pleadings are complete and the counsel for the parties agree that this petition may be disposed off under the Rules of the Court.
(2.) Heard Sri Utpal Chatterji, learned counsel for the petitioner and Sri Mohd. Isa Khan, learned counsel for the respondent No.1.
(3.) This writ petition is directed against concurrent orders dated 12th August, 1999 and l8 th September, 2003 by which a temporary injunction application filed in a suit for permanent injunction has been rejected by both the Courts below.;