HINDUSTHAN PETROLEUM Vs. HUKUMCHAND RAJKUMAR SINGH P LTD

JUDGEMENT

(1.) ON 11. 8. 82 the matter was moved before one of the learned Judges of our court and His Lordship was pleased to issue a rule calling upon the opposite party to show cause why the orders complained of in the petition should not the set aside and further directing that the opposite party will not change the character of the disputed land in ,which the petitioner was interested till i:he disposal of the rule.

(3.) MR, R. C. Deb' appearing for the petitioner refers to me paragraphs 9,12,13, 14 and 15 of the petition in support of his case so far as the present application is concerned.

(4.) IN paragraph 9 it has been stated that the learned Subordinate Judge by his judgment, and decree dated 14th of may, 1980 decreed the suit in favour of the plaintiff and ordered as fellows :-