DINESH MEHTA,J. - (1.) By way of filing the present writ petition, the petitioner has laid challenge to the order dated 10.05.2017 passed by the learned Additional District Judge, Suratgarh, District Sriganganagar, whereby the appeal filed by the plaintiff/respondent against the order dated 06.08.2016, rejecting his application for grant of temporary injunction under Order 39, Rule 1 and 2 read with section 151 of Code of Civil Procedure by the Civil Judge, Suratgarh, District Sriganganagar, has been allowed.
(2.) The facts leading to the present writ petition are that the plaintiff claiming himself to be a tenant filed a suit, seeking permanent injunction that the defendant be restrained from evicting him without following due process of law.
(3.) The learned Trial Court rejected the plaintiff's application for grant of temporary injunction. However, in an appeal filed by the plaintiff, the appellate Court granted protection to the plaintiff in the following terms:- ...[VERNACULAR TEXT OMITTED]...;