Ram Chand Gupta, J. - (1.) C.M. No. 8623 -24 -CII of 2011
(2.) BOTH the applications are allowed subject to all just exceptions. C.R. No. 2166 of the 2011 The present revision petition has been filed under Article 227 of the Constitution of India for quashing of orders dated 16.8.2010 and 21.2.2010, Annexures P8 and P9, passed by Courts below vide which application filed by Petitioner -Plaintiff 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') has been dismissed.
(3.) I have heard learned Counsel for the parties and have gone through the whole record carefully including the impugned orders passed by learned Courts below.;