S.K.KESHOTE, J. - (1.) Heard learned counsel for the parties, perused the orders of the 1 Courts below and the memo of the revision petition.
(2.) The plaintiff-petitioner filed a suit for permanent injunction against the defendant-respondent. Along with the suit an application u/O. 39 Fir. 1 and 2 of the CPC for grant or temporary injunction has also been filed.
(3.) In the plaint as well as in the temporary injunction application it was pleaded that the plaintiff-petitioner is a registered proprietorship concern and is registered under the Milk Production Order, 1992. One of the main business of the plaintiff-petitioner firm is to operate milk chilling centre. The defendant-respondent invited tenders on 13.4.1999 for making available 10 a milk chilling centre in Tonk. The plaintiff-petitioner gave his bid and it is being the lowest was accepted by the defendant-respondent. The agreement is stated to have been executed on 29.11.1999. It was a contract for the period of five years, effective from 1.1.2000 This contract was cancelled ',icier the letter dated 23.4.2000 by the defendant-respondent and thus this 15 litigation.;