KANHAIYALAL Vs. BHUPENDRA

JUDGEMENT

(1.) DEFENDANT No. 4 applicant has directed this revision against the order dated 20.12.2000 passed by Civil Judge, Class II, Dhar in C.S. 178A/2000 thereby directing hearing of. IA No. 2, an application filed by non applicant plaintiff for grant of temporary injunction in his favour in a suit the hearing of which is stayed under the provisions of S. 10 of the CPC.

(2.) LC for the respondent, relying on the decision of this Court in case of Mahila Grah Udyog Lijjat Papad v. Usha Sontake [1999 (1) MPJR 130] has submitted that if a suit is stayed under the provisions of S.' 10, CPC, the trial in such suit shall not proceed until the disposal of the earlier suit. But there is no bar against passing of the interlocutory orders of urgent nature such as granting temporary injunction of appointment of receiver etc.