SHOBHA Vs. AREN BUILDERS AND PROMOTERS

JUDGEMENT

(1.) THIS appeal is directed against the interim order granting temporary injunction passed by the High Court in terms of the application under Order XXXIX Rules 1 and 2 of Civil Procedure Code in a pending suit. This Court passed the following order on 28. 08. 2006:

(2.) TODAY, it has been brought to our notice that despite the aforesaid order passed by this Court directing the trial court to proceed with the pending suit and decide it expeditiously, an order has been passed by the learned Single Judge of the High court in Civil Revision Application No. 94 of 2007 which stayed the trial of the suit. In our view, judicial propriety demands that the direction issued by this Court should be adhered to and respected by the High Court. We say no more. The order impugned in this appeal being an interim order passed under Order XXXIX Rules 1 and 2 we see no reason to interfere. The appeal is dismissed accordingly.