SHIV MOHAN Vs. SUSHIL KUMAR

JUDGEMENT

(1.) HEARD Sri Bhupesh Kandpal, the learned counsel for the defendant/petitioner and Sri B.P. Nautiyal, the learned counsel for the plain­tiff/appellant/opposite party, who has filed the Vakalatnama today which is taken on record.

(2.) THIS Court had summoned the record of the lower appellate court, which has been duly received. The Court has perused the record.

(3.) THE plaintiff preferred an appeal and also filed an application for grant of a tem­porary injunction. Since a caveat was filed by the defendant, the Incharge District Judge, by an order dated 16.12.2010, di­rected the appeal as well as the injunction application to be heard on 3rd February, 2011 and, with the consent of the parties, directed the parties to maintain the status-