DURGA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) At the outset, learned counsel for the petitioners prays for and is granted leave during the course of the day to correct the prayer clause, in which incorrect Suit number has been mentioned.

(2.) Heard learned counsel for the petitioners.

(3.) This petition has been filed, challenging the order dated 19.11.2019 passed by the learned trial court in Regular Suit No.800 of 2019 to the extent that the trial court has observed that without hearing the other parties i.e. the defendants, no ad-interim injunction can be granted to the petitioners, as prayed for.