VED MATA AUTO RICKSHAW VIKRAM AND CHALAK KALYAN SAMITI Vs. AUTO VIKRAM MAALIK & CHALAK KALYAN SAMITI

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 29.07.2015 passed by learned Civil Judge (JD), Haridwar in Original Suit No. 129 of 2015 and impugned order dated 28.10.2015 passed by learned Additional District Judge (I), Haridwar in Misc. Appeal No. 55 of 2015.

(2.) Heard learned counsel for the plaintiff-petitioner and perused the orders impugned. Plaintiff-petitioner moved an application under Order 39 Rule 1 & 2 CPC for temporary injunction, which was dismissed by learned Civil Judge (JD), Haridwar vide order dated 29.7.2015.

(3.) Learned Trial Court found that no prima facie case is there in favour of the plaintiff-petitioner. Aggrieved against the same, the plaintiff filed a misc. Civil Appeal which was also dismissed by learned I Additional District Judge, Haridwar vide order dated 28.10.2015. Both the courts below gave a concurrent finding that no prima facie case is made out in favour of the petitioner.