ASSOCIATED ESTATE ENTERPRISES Vs. SUNIL KUMAR SINGH

JUDGEMENT

(1.) Instant petition has been filed for quashing of order dtd. 7/2/2022 passed by Principal District Judge, East Singhbhum at Jamshedpur in Civil Miscellaneous Appeal No.04 of 2021 whereby and whereunder the petition under Order XXXIX Rule 1 and 2 of the C.P.C. the petition for temporary injunction has been disallowed.

(2.) Petitioner is the plaintiff in Original Suit No.317 of 2019 which has been filed for declaration of title and recovery of possession and cancellation of sale deeds executed by defendant Nos.2-6 in favour of defendant No.7 and also for recovery of possession.

(3.) It is submitted by the learned counsel that the plaintiff claims the suit property vide registered sale deed No.6755 dtd. 30/7/1982 and sale dated No.3239 dtd. 3/5/1985 executed by Bacha Singh, the recorded tenant.