C S AGARWAL Vs. RAJDHANI NURSURIES & ORS

JUDGEMENT

(1.) This appeal, at the instance of Defendant No. 1 in CS(OS) 76/2010, is directed against order, dated 7th May, 2018, whereby the learned Single Judge has dismissed IA 6216/2018, filed by the appellant/defendant No.1 under Order XXXIX Rule 2A of the Code of Civil Procedure, 1908 (hereinafter referred to as "the CPC").

(2.) Given the limited scope of controversy before us, it is not necessary to allude, in detail, to the dispute forming subject matter of the main suit, i.e. CS(OS) 76/2010. Suffice it to state that, in IA 882/2010, filed by Defendant Nos. 1 and 3 in CS(OS) 76/2010, the following order was passed by the learned Single Judge on 25th January, 2010:

(3.) Clearly, what was directed, by the aforementioned order dated 25th January, 2010, was maintenance of the "status quo of the properties as detailed in para no.8 of the application".