RUBAB BAI Vs. M P WAKF BOARD

JUDGEMENT

(1.) THIS is a revision by the non -applicants against order dated 29.12.2001 of the Wakf Tribunal, Bhopal, by which the application under Order 39 Rule 4 of CPC for variance in the order of interim injunction passed earlier has been rejected.

(2.) ARGUMENTS of both the sides heard. It does not appear that there is any change of circumstances or order of interim injunction is causing any undue hardship to the petitioner within the meaning of these phrases in the second proviso to Order 39 Rule 4 of CPC. The order of interim injunction was passed earlier after hearing both the sides. Therefore, that has to preveail until there is change in the circumstances.

(3.) THUS , the revision stands dismissed. C.C. as per rules.