Vijaya Gramin Bhandar Thru Its ... vs Rakesh Kumar Karnwal And Another
2022 Latest Caselaw 757 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CIVIL REVISION No. - 33 of 2022
 

 
Revisionist :- Vijaya Gramin Bhandar Thru Its Partner Chhatar Singh And Another
 
Opposite Party :- Rakesh Kumar Karnwal And Another
 
Counsel for Revisionist :- Archana Srivastava,Akhilesh Kumar Yadav,Arvind Kumar Srivastava
 

 
Hon'ble Vipin Chandra Dixit,J.

Heard learned counsel for the revisionists and perused the record.

This civil revision has been filed by the plaintiff against judgment and order dated 8.2.2022 passed by Civil Judge(Senior Division)/Fast Track Court, Bijnor in Original Suit No.41 of 2020(Vijaya Gramin and another vs. Rakesh Kumar and another) by which application filed by the revisionist for interim injunction (Paper No. 6-C2) has been dismissed.

It is reported by the Stamp Reporter that revision is not maintainable against the order passed under Order 43 Rule(1) & (2) of Code of Civil Procedure by the trial court on the application filed for interim injunction.

Learned counsel appearing for the revisionists has failed to point out any infirmity in the report of Stamp Reporter. The Civil Revision is dismissed as not maintainable.

It is open for the revisionists to challenge the order of trial Court dated 8.2.2022 in proper proceeding before the appropriate forum.

Order Date :- 7.4.2022

P.P.