SACHIN KUMAR SHARMA Vs. PNB HOUSING FINANCE LIMITED

JUDGEMENT

(1.) In view of the short conspectus of the appeal, on consent of learned counsel for the parties, the appeal is taken up for hearing along with the injunction application.

(2.) The appeal arises out of an order whereby the learned Trial Judge refused to extend an ad interim order of injunction granted earlier in favour of the plaintiff/appellant on the sole ground that there was a subsisting order of stay of all further proceedings of the suit granted by a revisional court.

(3.) The short conspectus of the case is that the plaintiff/appellant instituted a suit for permanent injunction and ancillary reliefs, in which a temporary injunction application was also filed, on which an ad interim injunction was granted in favour of the plaintiff/appellant, which was being extended from time to time.