GH AHMAD WANI Vs. MEHRAJ-UD-DIN RAINA

JUDGEMENT

(1.) THIS is a motion for the admission of a civil miscellaneous appeal directed against the order dated : 23 -4 -1988 passed by the learned Additional District Judge. Srinagar whereby the respondents 13 to 15 herein were directed to reserve 12 seats for the respondents 1 to 12 herein till the next date of hearing (which was 30.4.1988). All promotions if any, made in the meanwhile, to be subject to the decree of the suit.

(2.) IT appears, that the appellants us also respondents 13 to 14 had raised a preliminary objection before the trial court as to its pecuniary jurisdiction and resisted the issuance of a temporary injunction without deciding the same, the trial court, however, issued the temporary injunction till the next date subject to objections of the ether side.

(3.) HEARD learned counsel for the parties on the admission of the Civil Miscellaneous Appeal.