- (1.) Heard Sri Randhir Jain, learned counsel for the petitioner and Sri Sunil Kumar Mishra, who has filed his appearance on behalf of respondents 3 and 4, through their power of attorney-holder, respondent no. 5.
(2.) A short counter affidavit of the power of attorney-holder of respondents 3 and 4 has been filed, as also supplementary affidavits of their counsel in the court below.
(3.) The writ petition is directed against an order dated 20.5.2015 passed in Suit No. 184 of 2005. By this order, an injunction granted by the trial court, directing the parties to maintain status quo, has been recalled on an application of respondents 3 to 5 herein.;