Ram Chand Gupta, J. - (1.) C.M. No. 32920 -CII of 2010
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 8490 of 2010 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 13.3.2009 passed by learned Civil Judge, Junior Division, Amritsar, vide which application filed under Order 39 rules 1 and 2 read with Section 151 of the Code of Civil Procedure (hereinafter to be referred as ' the Code') in civil suit filed by Respondents -Plaintiffs No. 1 to 6 against present Petitioner and Respondents No. 7 and 8 was allowed and Defendants including the present Petitioner were restrained from transferring possession/subletting the shop in dispute to Respondents -Defendants No. 2 and 3 and further to set aside order dated 5.10.2010, passed by learned District Judge, Amritsar, dismissing the appeal filed against order dated 13.3.2009.
(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.;