ABDUL RASHEED Vs. RASHEEDA BEEVI AND ORS

JUDGEMENT

(1.) The prayer in the writ petition reads as under:

(2.) Briefly put, the case of the Petitioner is as follows:

(3.) We heard the learned Counsel for the Petitioner. Petitioner has invoked the provisions of Order 39 Rule 3 and 3A of the Code of Civil Procedure. It is pointed out that the order of injunction was obtained on 7.10.2010. Ext. P4 is the objection filed in 2010.