MANOJ KUMAR GUPTA,J. - (1.) A supplementary affidavit has been filed today, which is taken on record.
(2.) Sri Tarun Verma, learned counsel for the plaintiff-respondents states that he does not wish to file any reply to the same and the matter may be heard.
(3.) The petitioners, by means of instant petition, have questioned the validity of an order of exparte ad interim injunction dated 30.5.2017 passed by the trial court in Original Suit No.210 of 2017 and the order dated 7.10.2017 passed by Additional District Judge, Court No.10, Bareilly in Misc. Civil Appeal No.32 of 2017 dismissing the appeal and affirming the order of the trial court subject to certain modification.;