PARAS RAM Vs. BRIJENDRA SINGH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE grievance of the petitioners in this revision petition is that the learned trial court could not have passed the order while allowing the application under Order 39, rule 2a, C. P. C. in the manner in which it has been passed for directing the petitioner to restore the status quo as it existed prior to the passing of the order of temporary injunction on 22-3-1986 as per the report of the Commissioner dated 19-3-1986. The said order reads as follows : - (Vernacular matter omitted. . . Ed.)

(3.) THE aforesaid order was challenged by the petitioners in appeal. The learned appellate court vide judgment (Annexure-3)dated 16-5-2008 after considering the submissions made by the petitioners dismissed the appeal and passed the following order : - (Vernacular matter omitted. . . Ed.)