MANZOOR AHMAD DAR Vs. STATE

JUDGEMENT

(1.) ORDER :- In exercise of the powers vested in the High Court under S.115 of the C.P.C., the records of Civil Suit No. 639/Numbri entitled Manzoor Ahmad Dar v. State of J. and K. pending disposal in the Court of IInd Addl. Munsiff, Srinagar was called to examine the correctness or otherwise of the temporary injunction issued by the trial Court, out of which Civil Reference No. 6/87 arises.

(2.) Similarly record of Civil Suit No. 24/Numbri titled M/s. Alson Motors v. State of J. and K. and are pending in the Court of Municipal Magistrate, Ist. Class, Ist Civil Subordinate Judge, Srinagar was called for the purposes of examining the legality of the temporary injunction issued, out of which Civil Reference No. 7/87 arises.

(3.) While admitting the aforesaid petitions, this Court stayed the operation of the orders impugned during the pendency of the petitions and directed the Dy. Registrar to submit the record to the Hon'ble the Chief Justice for initiating disciplinary proceedings against Presiding Officer, if deemed proper. The Presiding Officer of the Court of IInd Addl. Munsiff, Srinagar was further asked to submit an explanation about the circumstances under which the temporary injunction was passed.