MUNICIPAL COUNCIL Vs. SARIKA CHAPLOT

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) By way of filing this instant civil misc. appeal under Order 43 Rule 1 (r) of CPC, the appellant has challenged the order dtd. 10/6/2022 passed by learned Distt. Judge, Bhilwara in Civil Misc. Case No.101/2022 whereby, learned judge passed an ad-interim order in an application for temporary injunction in favour of respondent-plaintiff.

(3.) Bereft of elaborate details, succinctly stated, the facts of the case are that the respondent-plaintiff filed a civil suit before the court below for declaration, injunction and some ancillary relief.