SABYASACHI DUTT Vs. HDFC BANK LIMITED

JUDGEMENT

(1.) HEARD Mr. AS Siddiqui, learned counsel assisted by Mr. S. Guhathakurata, learned counsel for the petitioner.

(2.) THIS revision petition is directed against the order of the District Judge, Shillong dated 25.05.2015 passed in FAO Case No. 5(H) 2015.

(3.) AGAINST the said order of the learned trial court dated 24.04.2015 passed in Misc. Case No. 9(H) 2015, the present petitioner preferred an appeal being FAO Case No. 5(H) 2015 in the court of the District Judge, Shillong. The District Judge, Shillong vide impugned order dated 25.05.2015 disposed of the said appeal i.e. FAO Case No. 5(H) 2015 with the direction that since the trial court has not yet rejected the application for temporary injunction of the appellant (present petitioner), the appellant (present petitioner) may approach the trial court, if so advised, and the trial court shall dispose of the application for temporary injunction after hearing both the parties. The learned first appellate court also made an observation in the impugned order dated 25.05.2015 that the trial court shall dispose of the matter as early as possible. Being aggrieved by the said impugned order of the learned first appellate court dated 24.04.2015, the petitioner approached this Court by filing the present revision petition.