Ram Chand Gupta, J. - (1.) CM No. 1484 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. CR No. 374 of 2011 The present petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 21.5.2010 (Annexure P3), passed by Additional District Judge, Amritsar and order dated 19.2.2010 (Annexure P1) passed by Civil Judge (Junior Division), Ajnala vide which application for ad interim injunction order filed under Order 39 Rules 1 and 2 read with Section 151 of Code of Civil Procedure filed by Petitioner -Plaintiff, was dismissed.
(3.) I have heard learned Counsel for the parties and have gone through the whole record carefully including the impugned order, passed by learned trial Court.;