NYISHI ELITE SOCIETY Vs. TADUP TANA TARA

JUDGEMENT

(1.) THIS revision petition is filed by the defendants/petitioners on being aggrieved by the order passed by the learned Deputy Commissioner, Yupia on 2. 1. 2008 transferring the Title Suit No. 1/08 to the Court of Additional District and Sessions Judge (Fast Track Court) Yupia for disposal as well as order dated 4. 1. 2008 passed in M. C. 1/08 granting ad-interim injunction against the defendants/petitioners by the transferee Court.

(2.) I have heard Mr. T. Pertin, learned counsel for the petitioners and Mr. K. Jini, learned counsel appearing for the plaintiff/respondent.

(3.) THE plaintiff/respondent instituted the aforesaid title suit in the Court of learned Deputy Commissioner, Yupia along with an application praying for ad-interim injunction. The plaint was admitted on 2. 1. 2008 and on the same day the suit along with the Misc. case was transferred to the Court of learned Additional District and Sessions Judge (Fast Track Court), Yupia for early hearing. The record of the case was transmitted to the transferee Court on 3. 1. 2008 and the matter was placed before the learned Court on 4. 1. 2008. On that day, the plaintiff moved the application for temporary injunction. The learned trial Court, upon elaborate consideration of the submissions made on behalf of the plaintiff, passed an ex-parte ad-interim order of injunction for a period of thirty days, vide order dated 4. 1. 2008. Challenging the order transferring the suit to the Court of learned Additional District and Sessions Judge (Fast Track Court) and the order granting ad-interim injunction, the present revision petition has been filed.