- (1.) The instant revision has been filed against the order dated 6.1.1995 passed by learned Additional District Judge, Nimbahera in Civil Misc. Appeal No, 1/95 by means of which he dismissed the appeal and upheld the order of rejection of application for temporary injunction passed by Additional Civil Judge (Sr. Division), Nimbahera in Civil Misc. Case No. 3/94 dated 19.12.1994.
(2.) Heard the learned counsel for the parties at length and perused the orders impugned passed by both the learned Courts below.
(3.) In the instant case show cause notice was issued on 16.8.1995 to ascertain from the opposite parties as to what was the stage of the construction over the disputed land. The opposite parties No. 1 and 2 are represented by Shri Ramehswar Chauhan. He stated before me that the construction over the disputed land has been competed.;