VINOD KUMAR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard Sri Mohan Chand Pande, learned counsel for the appellant and Sri B.S. Khanka, learned counsel for the respondents.

(2.) BY the present appeal, the appellant has challenged the order dated 30.9.2004 by which the application 6C was rejected.

(3.) ALONG with the suit, the plaintiff has also filed an application for temporary injunction. The temporary injunction application of the appellant/plaintiff was dismissed by the Civil Judge (S.D.), Rudrapur, on 30.9.2004.