- (1.) An oral prayer has been made, looking into the urgency of the matter, to dispense with the formal order. Prayer is accepted.
(2.) This appeal has been filed by the plaintiff-appellants challenging the order passed by the trial court refusing to extend the temporary injunction order.
(3.) Facts are that a suit was filed by the plaintiff-appellants wherein temporary injunction was also prayed. Vide order dated 26.5.2016 trial court while issuing notices to the defendant-respondents fixed 11.7.2016 and passed temporary injunction restraining the defendants from interfering in the possession or use of the suit property by the plaintiff-appellants. The said order has been challenged by defendant no. 2 by filing F.A.F.O. (Defective) no. 808 of 2016.;