JUDGEMENT
Sunita Agarwal, j. -
(1.) This is defendant's petition.
(2.) Heard learned counsel for the parties and perused the record.
(3.) The order of temporary injunction passed in Original Suit No.163 of 2018 as affirmed by the first appellate court in Misc. Appeal No.75 of 2018 is under challenge in the present petition.;
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