Manoj Kumar Gupta, J. - (1.) Learned counsel for the respondents has raised a preliminary objection regarding maintainability of the instant petition under Article 227 of the Constitution. According to him, by the impugned order dated 12 August 2015, the trial Court has rejected the application filed by the defendant petitioner under section 151 CPC for providing her with police force to ensure enforcement of the order of status quo passed by the trial Court and thus, a revision would lie against the order passed on such application.
(2.) Learned counsel for the petitioner submitted that a revision would not lie under section 115 CPC against the impugned order, as it does not amount to a case decided.
(3.) In the opinion of the Court, the application filed by the petitioner, apart from being under section 151 CPC, was in respect of alleged breach of the injunction order by the plaintiffs. Thus, it was also the application invoking the power of the trial Court under Order 39, Rule 2A CPC. In the opinion of the Court, on disposal of such an application, the petitioner has the remedy available to him under the Code of Civil Procedure itself.;