JAGDISH BHATIA Vs. JITENDRA BHATIA

JUDGEMENT

(1.) An Application under Order XXXIX Rule 1 and Rule 2 of the Code of Civil Procedure, 1908 has been filed by the proposed revisionist-plaintiff in Original Suit No.178 of 2024. The said Application is pending before the trial court. The proposed Civil Revision has been filed on the ground that the trial court has not passed any order on the Application (Application No.21C2), filed by the revisionist-plaintiff under Sec. 151 of the Code of Civil Procedure, 1908 for temporary injunction.

(2.) A Miscellaneous Application No.5 of 2024, filed by the proposed revisionist-plaintiff, is taken on record.

(3.) Heard Mr. Sagar Kothari, learned counsel for the revisionist and Mr. Piyush Garg, learned counsel for respondent nos. 3 and 4.