MOHD RAIS KHAN Vs. NASEEB ULLAH KHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) In this writ petition the petitioner has challenged the order dated 23-12-2005 passed by the revisional court.

(3.) A Suit for permanent injunction filed by the contesting respondent No. 1 an application under Order XXXIX, Rule 1 and 2 C.P.C was also moved for grant of temporary injunction. The trial court not being fully satisfied for granting exparte injunction order directed notices to be issued to the defendant petitioner as well as proforma respondents.