(1.) ON 10. 8. 2006 following issue was framed:-
(2.) IA No. 5145/2006 is plaintiffs application under Order 39 Rule 1 and 2 seeking an interim injunction to restrain the defendants from selling or encumbering the suit land till disposal of the suit. IA No. 7050/2006 is defendants' application seeking recall of the ex-parte injunction granted on 5. 5. 2006.
(3.) SUIT seeks specific performance of an agreement dated 26. 12. 2005.