M.R.INDUSTRIES Vs. STATE

JUDGEMENT

(1.) The appellant had filed a suit for injunction against the respondents for restraining them from interfering with its use and occupation of plot of land bearing No. 63-C situated at Industrial Estate Zainakote, Srinagar, before the court of learned Additional District Judge, (for short 'trial court') Srinagar. An application for grant of interim injunction was also filed alongside the suit by the appellant, which was dismissed by the learned trial court vide order dtd. 22/7/2013.

(2.) Aggrieved of the order dtd. 22/7/2013, passed by the learned trial court, the appellant filed a Misc. Appeal bearing M. A. No. 141/2013, before the learned Single Judge of this Court which too came to be dismissed vide judgment dtd. 17/12/2024.

(3.) Being aggrieved of the same, an application came to be preferred by the appellant under Order 47 Rule 1 CPC seeking review of the judgment/order dtd. 17/12/2024 passed by the learned Single Judge, however, the learned Single Judge in terms of order dtd. 17/2/2025, dismissed the review application bearing RP No. 02/2025 filed by the appellant.