- (1.)Heard the learned counsel for the defendant/applicants as well as the learned counsel representing the contesting respondent.
(2.)Perused the record.
(3.)The defendant/applicants feel aggrieved by an order passed by the trial Court directing the applicants to handover the possession of the room in question to the plaintiff restoring the status quo ante prevailing prior to the grant of interim injunction in favour of the plaintiff.