Ram Chand Gupta, J. - (1.) C.M. No. 8551 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 2158 of 2011. The present revision petition has been filed under Article 227 of the Constitution of India for setting aside orders passed by learned trial Court, Kharar, Annexure P -4, as well as order passed by learned appellate Court, Annexure P -6, vide which application for ad interim injunction order under Order 39 Rules 1 and 2 read with Section 151 of the Code of Civil Procedure (hereinafter to be referred as 'the Code') filed by Respondent No. 1 -Plaintiff was allowed and the parties were directed to maintain status quo regarding cutting and removing the trees from the suit land till the final decision of the suit.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned orders passed by learned Courts below.;