ZILA PARISHAD; BIJNOR Vs. PASHU SHAV CHHEDAN EVAM HADDI CHHOORA AUDYOGIK UTPADAN CO OPERATIVE SOCIETY LIMITED

JUDGEMENT

(1.) Aggrieved by the order dated 26-4-1990 in favour of the plaintiff- respondent, the defendants-appellants have preferred-noted appeals.

(2.) There is a dispute between the plaintiff respondent No. 1 and the defendant-respondent No. 2 with regard to licence-Theka for collection of carcass, hides and bones of dead animals. The plaintiff-respondent had filed suit for permanent injunction against the defendants on the ground that the plaintiffs respondents are entitled to the Theka and the defendants-appellants have wrongly granted Theka to the defendant-respondent No. 2 in each appeal, therefore, the suits for permanent injunction against the defendants. An application for interim injunction was moved by the plaintiff respondent which has been granted by the impugned order after hearing the parties. Therefore, aggrieved by the impugned order dated 26-4-1990, the defendants-appellants have preferred the above noted appeals.

(3.) The learned counsel for the appellants has assailed the impugned judgment on the ground that the trial Court has misappreciated the order of this Court dated 29-3-1990 in Civil Misc. Writ Petn. No. 9639 of 1989 Pashu Shav Chhedan Evam Haddi Choora Audyogic Utpadan Co-operative Society Ltd. Kasiwala, Bijnor v. Zila Parishad, Bijnor. According to him the impugned order should be set aside on the aforesaid ground alone.