GHULAM AHMED DAR Vs. MUSTAE AHMED SHAH

JUDGEMENT

(1.) This revision petition is directed against the order dated 15/9/2005 passed by Munsiff, Kupwara, in an application titled as Mushtaq Ahmad Shah v. Ghulam Ahmad Dar and others, moved by the defendants.

(2.) It is profitable to give a flask back of the case the womb of which has given birth to the revision petition in hand.

(3.) It appears that plaintiff, Mushtaq Ahmad Shah, filed a suit for grant of decree of permanent injunction against the defendants along with an application for grant of interim relief. On 28/5/2004, learned Munsiff, on the application for grant of interim injunction, passed an order, operative portion of which reads as under :-