NIKHIL BISHNUPRIYA MANIPURI MAHASABHA Vs. BIRESHWAR SINHA

JUDGEMENT

(1.) Heard Sri Biswadev Sinha, learned counsel for the Petitioner and Sri Pradip Sen Deka, learned counsel for the sole respondent.

(2.) By filing this application under Article 227 of the Constitution of India, the petitioner has challenged the order dated 06.01.2017, passed by the learned Additional District Judge (FTC), Cachar, Silchar in Misc. Appeal No.5/2016, thereby upholding the order dated 17.05.2016 passed by the learned Civil Judge No.2, Cachar, Silchar in Misc. Case No. 93/2015 (in T.S. No. 13/2012), by which the order of injunction dated 3.1.13, passed by the Court of learned Civil Judge No.2, Cachar, Silchar in Misc. Case No. 36/2012 arising in T.S. No. 13/2012 was vacated.

(3.) This case has a chequered history. The facts relevant for the purpose of this case are as follows:-