SHER SINGH Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) THIS order shall dispose of Civil Revision Nos. 5360 and 5361 of 2006 as common questions of law and facts are involved therein. The facts are being extracted from Civil Revision NO. 5360 of 2006.

(2.) THIS revision petition has arisen out of ad -interim injunction proceedings under Order 39 Rules 1 and 2 CPC. While the trial Court had granted ad -interim injunction, the said order was set aside by the first appellate Court.

(3.) NO one appears on behalf of the respondent -Gram Panchayat.