Pankaj Mithal, Shashi Kant, J. - (1.) Heard Sri Nikhil Kumar, learned counsel for the defendants-appellants and Sri C.P. Gupta, learned counsel for the respondent no.1. Respondent no.2 is only a pro-forma respondent.
(2.) The appeal challenges the order dated 17.01.2013 passed by the Additional District Judge and the order dated 03.08.2013 passed by the court of first instance in Original Suit No.445 of 2012, Pradeep Saxena v. Smt. Madhuri Saxena and others.
(3.) The Court below by the first order has decided the interim injunction application and by the subsequent order has rejected the application of the defendants-appellants for its modification moved on the ground that there was no consent or consensus for passing the previous order dated 17.01.2013.;