Satya Poot Mehrotra, J. - (1.) CASE has been taken -up in the revised list. Learned Counsel for the petitioner is not present. Shri Dinesh Pathak, learned Counsel for the respondents No. 3, 4, 8, 9 and 10, is present. It appears that Abhay Singh (petitioner) and Rama Shanker, as plaintiffs filed suit for permanent injunction against the respondents Nos. 3 to 10 herein (as defendants in the said suit). The said suit was registered as Original Suit No. 1577 of 1999.
(2.) IT further appears that an application for grant of temporary injunction was filed on behalf of the plaintiffs in the said suit. By the order dated 22.8.2000 (Annexure -2 to the writ petition) passed by the learned Civil Judge, City, Jaunpur, the said application for temporary injunction was rejected. Thereupon, an appeal was filed against the said order dated 22.8.2000. The said appeal was registered as Misc. Civil Appeal No. 137 of 2000.
(3.) BY the order dated 4.4.2001 (Annexure -7 to the writ petition), the said Misc. Civil Appeal No. 137 of 2000 was dismissed.;