BALDEO DAS SANTHAL CHARITY TRUST Vs. RAMAKANT ROY

JUDGEMENT

(1.) The present petition is filed under Article 227 of the Constitution of India challenging the order dated 08 th December, 2010 passed by the learned Sub Judge-I, Ghatshila in Title Suit No. 4 of 2010, whereby the prayer of the petitioner for grant of temporary injunction has been refused. The petitioner has also prayed for quashing the order dated 22.06.2011 passed by the learned Additional District Judge, Ghatshila in Miscellaneous Appeal No. 15 of 2010, whereby the appeal preferred by the petitioner against the order dated 08 th December, 2010, passed by the learned Sub Judge-I, Ghatshila has been rejected, even though the learned court found a prima facie case and balance of convenience in favour of the petitioner.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the Respondents.

(3.) Perused the impugned order as well as other materials on record.