- (1.) In pursuance of the public notice issued by this Court inviting the litigants to appear before the Court in order to plead their case in the absence of their counsel, as the learned members of the Bar are on strike, Mr. Ballabh Maheshwari appears on behalf of Hanuman Industries.
(2.) The petitioner has challenged the order dated 9.1.2014 passed by Addl. Chief Judicial Magistrate No.1, Gangapur City, whereby the learned Magistrate has merely directed the petitioner to submit his evidence in order to buttress his plea that the stay order dated 18.5.2007 is being violated by the respondents.
(3.) The brief facts of the case are that the petitioner had filed a suit for permanent injunction along with an application for temporary injunction against the respondents. By order dated 18.5.2007 the learned Magistrate had granted the temporary injunction by directing both the parties to maintain status quo. Subsequently, the respondents had challenged the said order before the Appellate Court. However, by order dated 21.4.2012 the Appellate Court had rejected the appeal and had confirmed the order dated 18.5.2007. Subsequently, the petitioner has filed an application before the learned Magistrate wherein he has claimed that since the respondents are flouting the stay order dated 18.5.2007, he should be granted police assistance, and the stay order should be complied with. Upon this application, by order dated 9.1.2014 the learned Magistrate has merely directed the petitioner to produce evidence in order to support his plea.;