KRISHAN KUMAR Vs. LEHARI SINGH

JUDGEMENT

(1.) THIS Revision Petition is directed against the order dated 21.3.2006 passed by the learned Additional Civil Judge [Senior Division], Pehowa whereby the application for providing police help moved by the respondent - plaintiff has been allowed. The said order was passed in a suit for permanent injunction.

(2.) WHILE admitting the revision petition, this Court vide order dated 3.04.2006 stayed operation of the impugned order dated 21.03.2006.

(3.) FOR the reasons afore -stated, I am not inclined to go into the merits of the rival contentions and dispose of this revision petition with a direction that the impugned order dated 21.03.2006 shall not be given effect during the pendency of the suit.