GAURI BISHT Vs. RAJESH KUMAR YADAV

JUDGEMENT

(1.) HEARD Shri N. K. Pathak, learned counsel for the revisionist and perused the record.

(2.) FACTS in brief of the present case are that the revisionist has filed a suit registered as Original Suit No.1436 of 2012 (Smt. Gauri Bisht vs. Rajesh Kumar Yadav and others) in which an application under Order 39 Rule 1 and 2 read with Section 151 C.P.C. has been moved for grant of temporary injunction. The said matter has come up for consideration before the Civil Judge (Senior Division), Lucknow.

(3.) ON 6.11.2012, the Court below has passed an order that before considering the application for grant of temporary injunction, it is necessary to hear the opposite parties and notices were issued to the respondents to the suit.