SECRETARY GRADE I. Vs. REGIONAL MANAGER

JUDGEMENT

(1.) This writ petition has been filed under Article 227 of the Constitution of India, whereby the petitioner has sought the following reliefs:-

(2.) An original suit has been filed by the respondent-plaintiff in the court of learned Civil Judge (J.D.), Haldwani, Nainital, which was registered as Original Suit No.75 of 2025, Regional Manager, Uttarakhand State Cooperative Federation Vs. The Secretary, Category 01, Krishi Utpadan Mandi Samiti, Haldwani and another. In the said suit the respondent-plaintiff has moved an application under Order 39 Rules 1 and 2 for injunction and also prayed for ad interim injunction in favour of the respondent-plaintiff.

(3.) Learned trial court having been satisfied with prima facie case of the respondent-plaintiff has been pleased to issue notice to the petitioner-defendant on the suit as well as on the temporary injunction application under Order 39 Rules 1 and 2 Paper No.7C and at the same time has been pleased to grant an ad interim injunction in favour of the respondent-plaintiff and has been pleased to restrain the execution of the eviction notice issued to the petitioner-defendant.