BALDEV SINGH Vs. NARESH RAINA

JUDGEMENT

(1.) The appellants have challenged order dtd. 22/8/2023 passed by the 1st Additional District Judge, Jammu, whereby the application of the respondents/plaintiffs for grant of interim injunction has been allowed and the appellant/defendant has been inter alia temporarily restrained from dispossessing the respondents/plaintiffs from the suit property.

(2.) Issue notice to the respondent. Mr. Kamal Magotra, Advocate who is on caveat waives notice.

(3.) The appeal with the consent of learned counsel for the parties is taken up for consideration.