RUGNATH SINGH Vs. UJJAIN MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard.

(2.) By this miscellaneous petition the petitioner has challenged the order of the trial court dated 19/2/2018 passed in MJC No.17/2018 rejecting the petitioner's application u/S.94 of the CPC.

(3.) Learned counsel for petitioner submits that the order of status quo has been passed by the High Court in SA No.145/2004, therefore, the possession of the petitioner is required to be protected.