TEETU Vs. SHIVCHARAN

JUDGEMENT

(1.) By means of present writ petition, petitioners/plaintiffs have sought the following reliefs:-

(2.) The facts in brief are that Original Suit No. 79 of 2024, Teetu & others vs. Shivcharan & another was instituted by the petitioners/plaintiffs before the Court of Civil Judge (J.D.), Haridwar, seeking a decree of permanent injunction against the respondents/ defendants. In the said original suit, an application under Order 39 Rules 1 and 2 CPC was filed along with an affidavit for grant of temporary injunction. At the time of admission of the suit, the learned trial court issued notice to the respondents/defendants on the temporary injunction application, calling upon them to file their objections, and at the same time granted an ad interim injunction in favour of the petitioners/plaintiffs. The said ad interim injunction was subsequently modified by the learned trial court vide order dtd. 20/8/2024.

(3.) Feeling aggrieved, the petitioners/plaintiffs preferred a revision before the learned 4th Additional District Judge, Haridwar, being Civil Revision No. 54 of 2024. The said revision was dismissed vide judgment and order dtd. 25/10/2024. The petitioners have, therefore, approached this Court challenging the aforesaid orders.