Bakhshish Kaur, J. - (1.) This revision is directed against the order dated September 05, 2000 as the Learned Additional District Judge, Karnal has dismissed the appeal preferred by the petitioner on account of dismissal of his application under Order 39 Rules 1 and 2 Civil Procedure Code by the trial court.
(2.) The petitioner, who is plaintiff before the trial Court, is a wholesale dealer of kerosene. He is carrying on the business in the name and style of M/s. Jai Hindustan Oil Company (hereinafter referred to as the company). A criminal case under Section 7 of the Essential Commodities Act was registered against the company on January 28, 2000. The respondents intended to initiate inquiry against the petitioner for the cancellation of licence issued in the name of the company. The petitioner, therefore, filed a suit for permanent injunction and alongwith the suit, an application under Order 39 Rules 1 and 2 of the Civil Procedure Code (hereinafter referred to as 'the Code') was also filed restraining the defendants-respondents from conducting the departmental inquiry. It was dismissed by the trial court on June 26, 2000. The appeal preferred by the plaintiff also met with the same fate. Hence the revision.
(3.) I have heard Sh. Sunil Panwar, learned counsel for the petitioner and Sh. Sultan Singh, learned Assistant Advocate-General for the State of Haryana.;