SUNIL Vs. HARUNSAB

JUDGEMENT

(1.) Heard the learned counsel for the petitioner for some time.

(2.) Though the learned counsel for the petitioner urged several grounds, during the course of arguments, it is noticed that an order has been passed under Order XXXIX Rules 1 and 2 of CPC.

(3.) It is contended by the learned counsel for the petitioner that, without giving notice, though the Court is not inclined to pass any interim order, only on the day when the order has been passed, the case was taken on board and the impugned status-quo order has been passed.