KULWANT SINGH Vs. ARIHANT INDUSTRIES LIMITED AND ANOTHER

JUDGEMENT

(1.) This order shall dispose of the aforesaid two petitions as the same arise out of common dispute. Facts of Civil Revision

(2.) The plaintiff is before this court challenging the orders passed by the learned courts below whereby his prayer for interim injunction, has been rejected.

(3.) Briefly the facts are that the petitioner filed a suit for permanent injunction restraining the defendants-respondents from alienating or auctioning the property bearing Plot No. 35-B, situated in Phase-V, Focal Point, Ludhiana. Further mandatory injunction has been prayed for directing the defendants-respondents to remove their locks from the property in dispute and permitting the petitioner-plaintiff to use the raw-material lying in the premises. Along with the suit, an application for interim injunction was filed. Both the courts below having rejected the prayer for interim injunction, the petitioner-plaintiff is before this court.