GHAFOORAN Vs. ABDUL SATTAR

JUDGEMENT

(1.) THIS appeal was filed before the Allahabad High Court in the year 1991 and received by transfer to this Court under U.P. Re -organisation Act, 2000.

(2.) THIS case is listed today for admissions/orders.

(3.) PERUSAL of the impugned order shows that learned lower Court has decided misc. civil appeal No. 89 of 1990 u/s 104 read with Order 43, Rule 1 of the C.P.C. as it was an appeal before lower appellate Court against the order of the trial Court whereby application for temporary injunction was rejected.