- (1.) Heard learned counsel for the petitioner.
(2.) In this writ petition filed under Article 227 of the Constitution of India, the petitioner is challenging validity of the order dated 01.10.2011 passed by the Additional District Judge No.1, Bhilwara in Civil Misc. Appeal No.48/2007, whereby, the appellate court affirmed the order dated 02.06.2007 passed by the Additional Civil Judge (Junior Division) No.2, Bhilwara upon an application filed under Order 39 Rule 1 and 2 read with Section 151 CPC and rejected the prayer for temporary injunction.
(3.) After hearing learned counsel for the petitioner, I have perused the orders passed by both the courts below.;