Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner questioning the legality of the order dated 15.9.2014 passed by the trial court, whereby the application filed by the petitioner under Order VI, Rule 1, 14 & 15 CPC read with Section 151 CPC has been rejected.
(2.) The petitioner filed a suit for declaration and injunction against the respondents. Alongwith the suit, an application under Order XXXIX, Rule 1 & 2 CPC was filed.
(3.) A reply to the application seeking temporary injunction was filed by the respondents, however, the same did not bear the verification and signatures of the defendants as envisaged by provisions of Order VI, Rule 14 CPC.;