SUBHASH CHAND JAIN Vs. SATISH KUMAR

JUDGEMENT

(1.) Petitioner happens to be the plaintiff before the learned Trial Court and has filed a suit seeking declaration and permanent injunction.

(2.) His application under Order XXXIX Rule 1 and 2 CPC read with Sec. 151 CPC was dismissed by the learned Trial Court on 10/11/2016 also holding that nothing observed in such order would tantamount to opinion of the Court on the merits of the case.

(3.) An appeal was filed by the plaintiff but his such appeal was also dismissed by the learned Appellate Court vide order dtd. 9/2/2024.