- (1.) The instant application has been filed, challenging the impugned order dated 21.5.2009 passed by the learned Additional District Judge, 4th Court, Krishnagar, Nadia.
(2.) Challenging the meter bill amounting to Rs. 54,417/-, the petitioner/plaintiff herein filed a suit for permanent injunction with a prayer for an order restraining the defendant from disconnecting the electric connection for non payment of the bill amounting to Rs.54,417/-.
(3.) Immediately after the representation of the suit, a separate application for temporary injunction was filed. The learned Court below was pleased to reject the prayer for ad interim injunction. Challenging the order, a misc. appeal was preferred. The learned District Judge granted ad interim order of injunction for a limited period at the time of admission of the appeal. On hearing of the aforesaid application for injunction, the learned Appellate Court was pleased to reject the application filed by the petitioner for temporary injunction. In the wake of such dismissal of the misc. appeal, the present revisional application has been filed.;