SANWARMAL JOSHI AND OTHERS Vs. INDUS TOWER AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The plaintiff-respondent No.1 filed a suit for permanent injunction along with an application for temporary injunction in the trial court. The defendant appeared in the trial court on 11th Aug., 2009 and sought time to file reply to T.I. application. The trial court allowed time for filing reply to T.I.application till 21st Aug., 2009 and till then passed an order of status quo and not to obstruct from using tower already erected at the spot.

(3.) The plaintiff filed another application on 1st Sept., 2009 under Sec. 151 Code of Civil Procedure to provide police aid to comply with the injunction order passed by trial court on 11th Aug., 2009. The trial court allowed the said application vide order dated 16th Sept., 2009. Being aggrieved with the aforesaid orders, the defendants have preferred the present writ petition.