Arun Mishra, C.J. - (1.) THE matter arises out of a suit pending before the Civil Judge (Junior Division), Sumerpur. The temporary injunction application filed by the appellant was allowed by the Civil Judge (Junior Division), Sumerpur. The appellate Court i.e. Additional District Judge, Sumerpur reversed the order of the trial Court and rejected the temporary injunction application. The same was subject matter of challenge before the Single Bench, The writ application has been dismissed by the Single Bench as against the order, the intra Court appeal has been preferred. In view of the decision rendered by this Court in Sukh Dev vs. Prakash Chandra, : 2010 (2) WLC (Raj.) 500 and Dharam Chand. vs. Kishan Gopal & Ors., D.B. Special Appeal (Writ) No. 929/2006 decided on 19.11.2010, the intra Court appeal is not maintainable.
(2.) IN view of the aforesaid, this intra Court appeal is hereby dismissed as not maintainable. D.B. Civil Misc. Stay Application No. 10622/2012 is also dismissed.;