KISHAN LAL Vs. M C D DESU

JUDGEMENT

(1.) These revisions arise from a common order dated 3rd May, 1995 passed by the Additional District Judge, Delhi in MCA No. 8/95 (Jagdish Singh Sethi Vs. MCD/DESU), MCA 9/95 (Sandeep Aggarwal Vs. MCD/DESU), MCA 10/95 (Ashwani Kumar Vs. MCD/DESU), MCA No. 11/95 (Arun Kumar Vs. MCD/DESU) and MCA 12/95 (Kishan Lal Vs. MCD/DESU). These revisions shall be disposed of by this common order.

(2.) The material facts of the case are as follows:

(3.) The petitioners filed separate suits against the respondent for permanent injunction restraining it from disconnecting the supply of electric energy to their shops in question. Along with plaints the petitioners also filed separate applications under Order 39 Rule 1 and 2 read with Section 151 Civil Procedure Code for interim injunction during the pendency of the suit. Learned trial Court issued an ad-interim ex-parte order as prayed for by each petitioner, but at later stage he revoked that order after hearing both the parties. Aggreived by the order dated 2-12-1994 the petitioners went up in appeal. The appellate Court by the impugned order dismissed these appeals as barred by limitation. Feeling aggreived by this order, the petitioners have come up in revision before this Court.