Mohd. Yamin, J. - (1.) By this revision petition the petitioner has challenged the order of learned Additional District Judge No. 3, Jodhpur dated 5.11.98 by which he restrained the petitioner to raise construction and ordered the respondent No. 2 to get it stopped. He also passed an order that the Station House Officer of Police Station Shastri Nagar be informed that he may restrain the petitioner with immediate effect to raise construction.
(2.) I have heard the learned counsel for both the parties at length.
(3.) M/s Sunmoon Printers filed a civil suit for permanent injunction alongwith which an application under Order 39 Rule 1 and 2 CPC was submitted. In the miscellaneous proceedings the following order was passed- ...[VERNACULAR TEXT OMITTED]... ;