KUARIPUKHURI HIGH SCHOOL A. Vs. ABDUL JALIL

JUDGEMENT

(1.) Heard Mr. K. Rahman, learned counsel for the petitioner and Mr. M.U. Mahmud, learned counsel for the respondents.

(2.) In this petition, under Article 227 of the Constitution of India read with Sec. 115 of the CPC, the petitioner has challenged the judgment and order dtd. 12/11/2024, passed by the learned Civil Judge (Senior Division), Darrang at Mangaldai (appellate court hereinafter), in Misc. Appeal No. 14/2023.

(3.) It is to be noted here that vide impugned judgment and order dt. 12/11/2024, the learned appellate court had affirmed the ad-interim temporary injunction order dtd. 2/11/2023, passed by the learned Civil Judge (Junior Division) No. 1, Darrang at Mangaldai (trial court hereinafter), in Misc. (J) Case No. 25/2023.