DALIP SINGH Vs. SURINDER JAIN

JUDGEMENT

(1.) The case has been taken up for hearing through video-conferencing.

(2.) Petitioner has assailed the order dated 31.07.2020 passed by Additional District Judge, Jalandhar vide which the application filed by the petitioner under Order 41 Rule 5 CPC for stay of operation of judgment and decree dated 06.03.2020 was dismissed.

(3.) Suit for permanent injunction filed by the petitioner was dismissed by the trial Court.