- (1.) Heard Sri Ramesh Kumar Saxena, learned counsel for the plaintiff-appellant.
(2.) The plaintiff-appellant has filed this appeal under Order 43 Rule 1 (r)of the Civil Procedure Code against the order dated 20.3.2018 passed by the court of first instance in original Suit no. 1144 of 2017 (Yogendr Yadav Vs.Krishi Utpaadan Mandi Samit).
(3.) The aforesaid suit is for permanent injunction so as to restrain the Krishi Utpaadan Mandi Samiti from releasing the interest amount for the plaintiff-appellant.;