CHARAN SINGH Vs. BALAK RAM AND ORS.
LAWS(P&H)-2011-1-307
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 07,2011

CHARAN SINGH Appellant
VERSUS
Balak Ram And Ors. Respondents

JUDGEMENT

Ram Chand Gupta, J. - (1.) C.M. Nos. 29341 -42 -CII of 2010
(2.) BOTH the applications are allowed subject to all just exceptions. Civil Revision No. 7425 of 2010 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside orders dated 12.8.2008 and 10.9.2010, passed by both the Courts below vide which application filed by Petitioner -Plaintiff for ad interim injunction under Order 39 Rules 1 and 2 read with Section 151 of the Code of Civil Procedure was dismissed.
(3.) I have heard learned Counsel for the Petitioner -Plaintiff and have gone through the whole record carefully including the impugned orders passed by both the Court below.;


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