FAIZAN AHMAD Vs. DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned standing counsel and perused the record. By means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 11.2.2000 whereby application filed by the petitioner for grant of temporary injunction was rejected and order dated 6.11.2000, passed by the respondent No. 1 whereby appeal filed by the petitioners against the order passed by the trial court has been dismissed.

(2.) IT appears that the petitioners filed a Suit No. 7 of 1997 against the respondent No. 5 for recovery of rent. The respondent No. 3 also filed the Suit No. 17 of 1997 against the petitioners and respondent No. 5 for permanent injunction. The petitioners filed an application for grant of interim injunction directing the parties to maintain status quo with respect to the properties in dispute. The application filed by the petitioners was objected to and opposed by respondent No. 3. After perusing the material on the record, the trial court dismissed the application by judgment and order dated 11.2.2000. The petitioners thereafter filed an appeal under Order 43, Rule 1, C.P.C. The appeal filed by the petitioners was also dismissed by the Court below by judgment and order dated 6.11.2000. Hence, the present petition.

(3.) I have considered the submissions made by learned counsel for the petitioners.