PARLANG PHAWA Vs. ARWIS LYNGDOH

JUDGEMENT

(1.) The petitioner has approached this Court under Section 115 of the Code of Civil Procedure impugning the orders passed in MCA No. 2 of 2019 and MCA No. 3 of 2019 by the Judge, District Council Court, Jowai on 02.05.2019.

(2.) On 02.05.2019, an appeal filed by the respondent (appellant) was admitted and notice was issued to the revision petitioner to show cause as to why the impugned order dated 17.04.2019 passed by the learned trial court be not set aside. Further, pending disposal of the appeal, operation of the order impugned dated 17.04.2019 was stayed. The Appellate court had received an application filed by the revision petitioner which was numbered as Misc. Case No. 9 of 2019 on 16.05.2019 and fixed the same for hearing on 20.06.2019.

(3.) Learned counsel for the revision petitioner submitted that the respondent (appellant) who has filed the appeal before the learned Appellate court has already raised the construction and is going ahead with further construction on the site. Prayer for interim injunction was made.