Allahabad High Court
Jay Prakash Yadav Mini Floor Mill vs Indian Oil Corporation And 8 Others on 17 January, 2020
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- MATTERS UNDER ARTICLE 227 No. - 375 of 2020 Petitioner :- Jay Prakash Yadav Mini Floor Mill Respondent :- Indian Oil Corporation And 8 Others Counsel for Petitioner :- Prashant Pandey Hon'ble Pankaj Bhatia,J.
The present petition has been filed with the following prayer:-
"Issue an order or direction to the Court of Civil Judge (Senior Division)/Fast Track Court, Chandauli to decide the temporary injunction Paper No. 6C, filed in original suit no. 67 of 2016 (Jay Prakash Vs. Indane Oil and others) pending before him within stipulated period or time as fixed by this Hon'ble High Court."
Considering the limited submission that the injunction application is pending since 2016, the Civil Judge (Senior Division)/ Fast Track Court, Chandauli is directed to decide the Temporary Injunction Paper No. 6C, filed in Original Suit No. 67 of 2016, as expeditiously as possible, preferably within a period of six weeks from the date of production of certified copy of this order.
The petition is disposed off.
Order Date :- 17.1.2020 SR