HARBANSH KAUR Vs. KAUSHALYA DEVI

JUDGEMENT

(1.) Whether reporters of Local Papers may be allowed to see the judgment OMPs No. 3 and 86 of 2019 Before dealing with the above enumerated applications, it would be apt to highlight key details pertaining to the present matter. The plaintiffs (applicants in OMP No. 3 of 2019) filed the present suit under Order 7 read with Sec. 26 of CPC for permanent prohibitory injunction and for peaceful possession against the defendants (non applicants in OMP No. 3 of 2019). The plaintiffs on various grounds, which find mention in the plaint, prayed for grant of permanent prohibitory injunction against the defendants and sought that defendants be restrained from obstructing and interfering in the peaceful possession of the plaintiffs over the land comprised in khasra Nos. 3612 and 3613, situate at Patti Sosan, Kothi Kanawar, Tehsil Bhuntar, District Kullu, H.P. The plaintiffs alongwith the suit maintained an application under Order 39, Rules 1 & 2 read with Sec. 151 CPC (OMP No. 3 of 2019) seeking ex parte ad interim injunction against the defendants (non-applicants in OMP No. 3 of 2019). On the said application, a coordinate Bench of this Hon'ble High Court passed the following order on 3/1/2019:

(2.) On 18/1/2019 the co-ordinate Bench of this Hon'ble High Court passed the following order:

(3.) Ultimately, on 6/3/2019 the co-ordinate Bench of this Hon'ble High Court passed the following order: