CHARAN SINGH Vs. GAON SABHA NEELWAL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE present appeal has been filed by an aggrieved plaintiffs whose application for ad interim injunction under Order-XXXIX CPC was rejected.

(3.) THE learned Single Judge, by the impugned order dated 6.5.2013 took note of the pleadings; however, he rejected the claim for interim injunction in the following terms: -