MANSUR ALI AHMED Vs. SANTOSHI AGARWALLA

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned Senior Counsel for the appellant. Also heard Mr. G. N. Sahewalla, learned Senior Counsel for the respondents.

(2.) This is an application under Order 43 Rule 1(r) of the Code of Civil Procedure read with Sec. 151 of the Code of Civil Procedure for modification and/or setting aside the impugned order dtd. 17/11/2022, passed by the Court of learned Civil Judge, Dibrugarh, in Misc. (J) Case No. 126 of 2022 (in Title Suit No. 166 of 2022).

(3.) The facts leading to the present appeal is that the present appellant, as the petitioner, filed a petition under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure, which was registered as Misc. (J) Case No. 126 of 2022, in connection with Title Suit No. 166/2022, seeking temporary injunction, which was rejected vide Order dtd. 17/11/2022.