SHAFIQ AHMAD Vs. JEHAN BEGUM

JUDGEMENT

(1.) , J.

(2.) THE petitioner filed an application for injunction under order 39 Rules I and 2 read with section 151 of the Code of Civil Procedure (hereinafter called 'the Code' in the trial court in a suit filed by him. THE injunction application was dismissed by the trial court by order dated 24th March, 1977. THE petitioner filed an appeal before the Additional District Judge and his appeal was dismissed on 31st January, 1979. THE petitioner therefore filed the present revision under section 115 of the Code. THE revision was admitted on 17th August, 1979 and he was directed to file the certified copy of the order of the trial court as soon as it is available.