(1.) Heard Sri Sumit Daga, learned Counsel for the petitioner and Sri Nipun Singh, learned Advocate who appears for the respondents.
(2.) As there is no dispute about the facts this Court is of the view that keeping this petition pending will be just a futile exercise and therefore, this petition can be conveniently disposed by noticing facts in brief.
(3.) In the suit filed by the petitioner on the application for grant of temporary injunction an injunction order was passed. Claim of the petitioner is that defendant disobeyed the injunction order so granted upon which petitioner filed application under Order XXXIX, Rule 2A C.P.C. besides application for restoring possession as stood on the spot. The Trial Court passed order that this application will be decided at the time disposed of the suit. Revision filed by the petitioner also failed.