MESTIF BUILDCON PRIVATE LTD Vs. LAXMI VATIKA LTD

JUDGEMENT

(1.) The present Appeal has been filed under Order 43 Rule 1(r) of the Code of Civil Procedure, 1908, against the order dtd. 8/3/2017, passed by the learned IIIrd Additional Civil Judge (Senior Division), Dehradun in Original Suit No. 237 of 2016, "Mestif Buildcon Private Ltd. Vs. Laxmi Vatika and Others".

(2.) Heard Mr. Siddhartha Singh, learned counsel for the appellant and Mr. V.K. Kapruwan, learned counsel for the respondents.

(3.) Mr. Siddhartha Singh, Advocate submitted that on 8/3/2017, the date was fixed for hearing on the Temporary Injunction Application. But, learned Trial Court has not passed any order on the said Application.