- (1.) This first appeal from order is directed against the judgment and order dated 04.05.2015 passed by trial court refusing to extend the ex parte temporary injunction order granted in favour of the plaintiff-appellant on 27.04.2015.
(2.) Heard Shri Nipun Singh, learned counsel for the appellant, Shri Shivam Yadav for respondent no. 1 and Shri Manish Goyal appearing for the newly impleaded respondents.
(3.) Facts are that suit was filed by the plaintiff-appellant before Civil Judge (Senior Division), Gautam Budh Nagar for permanent injunction and declaration. The relief sought in the plaint was a decree of permanent injunction, prohibitory injunction against defendant-respondent, NOIDA restraining them from cancellation of plot bearing no. SD-A/2, Sector 45, NOIDA, District Gautam Budh Nagar on the basis of an alleged letter no. 2473 dated 30.03.2015. A further relief for declaration was sought to declare the letter no. 2473 dated 30.03.2015 issued by defendant-respondent no. 1, NOIDA as null and void document. An injunction for temporary injunction was also made.;