- (1.) Shri Satish Chaturvedi appears for the appellant and Shri P. K. Singhal appears for the respondent. They are heard.
(2.) This is a first appeal from the order dated September 20, 1995, whereby the trial court in exercise of its jurisdiction under Order XXXIX, Rules 1 and 2 of the Code of Civil Procedure, 1908, granted injunction in favour of the plaintiff-respondent, A. S. Solvent Extraction Pvt. Ltd. restraining the U. P. Financial Corporation (hereinafter referred to as "the Corporation") from executing the notice issued under Section 29 of the State Financial Corporations Act (hereinafter referred to as "the Act").
(3.) The brief facts leading to this appeal are as under : The respondent-plaintiff, A. S. Solvent Extraction Pvt. Ltd., has brought an action against the appellant-Corporation for permanent injunction seeking relief that the appellant-Corporation be restrained from executing the notice under Section 29 of the Act for making any payment of the loan amount or in lieu thereof dispossessing the plaintiff-respondent. During the pendency of the suit an application under Order XXXIX, Rules 1 and 2 of the Code of Civil Procedure is also filed and the trial court after hearing the parties has granted the impugned order dated September 20, 1995, restraining the Corporation from executing the notice issued under Section 29 of the Act.;