BILAL AHMAD WANI Vs. ALI MOHAMMAD SHEIKH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is against the Order dated 2nd January 2016, passed by Principal District, Shopian (for short "Trial Court"), in Civil Original Suit, titled Bilal Ahmad Wani v. Ali Mohammad Sheikh and others.

(2.) Heard and considered.

(3.) A Civil Original Suit, as is coming forth from perusal of Appeal, for recovery of damages and consequential relief of injunction restraining defendants from causing any interference in the smooth running of the business by plaintiff in the demised shops situated at Bongam, Shopian, was filed by appellant/plaintiff before the Trial Court on 4th July 2014. Ad interim relief was passed by the Trial Court on 14th July 2014, temporarily restraining respondents from causing any sort of interference in the smooth running of the shops including running of generator set. The said interim order, however, was subject to objections from other-side. By impugned order, the order dated 14th July 2014 has been vacated.