RAJESH CHOUDHARY Vs. GOPI

JUDGEMENT

(1.) Matter comes up on Misc. application No. 1/2021 filed by the applicant-Narayan Lal S/o Shri Chanda Ram under Sec. 151 CPC.

(2.) Learned counsel for the applicant submitted that the present appeal has been filed by the appellants against the order dtd. 8/4/2015 passed by the Civil Court, whereby an application of Temporary Injunction filed by the appellants, was dismissed.

(3.) Learned counsel for the applicant submitted that this Court on 12/5/2015 passed an order that parties will not alienate the suit property without permission of the Court.