VIRENDRA KUMAR PAL Vs. BHARAT HEAVY ELECTRICALS LTD

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioner challenging the order dated 11-3-2002 whereby the appeal under Order 43, Rule I cpc preferred by the petitioner has been rejected by the Additional district Judge, Haridwar.

(2.) HEARD Sri Pankaj Miglani for the petitioner and Sri V. K. Kohli for the respondent at great length and perused the record.

(3.) BRIEF facts giving rise to the present writ petition are that a suit No. 296 of 1999 was filed by the petitioner praying for a decree of permanent injunction restraining the respondents from making any construction or changing the nature of the property.