- (1.) HEARD learned counsel for the parties.
(2.) THIS writ petition has been filed against the order refusing the temporary injunction by the two courts below.
(3.) THIS court after hearing the learned counsel for the petitioner on 05. 07. 2004 while issuing notices to the respondents passed the following interim order:-In the meanwhile, status quo as it exists today shall be maintained. The interim order will be operative only after the service upon the respondents.;