Rajasthan High Court - Jaipur
Ghanshyam Gupta vs Rajesh Gupta And Others on 23 May, 2012
Author: Prem Shanker Asopa
Bench: Prem Shanker Asopa
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR ORDER S.B.CIVIL MISC.APPEAL NO.1694/2012 Ghanshyam Gupta Versus Rajesh Gupta and another DATE OF ORDER --- MAY 23,2012 PRESENT HONBLE MR.JUSTICE PREM SHANKER ASOPA Mr.M.K.Jain, for the plaintiff-appellant BY THE COURT
(1) This miscellaneous appeal has been filed against the order dated 17.4.2012 passed by the Addl. Distt. Judge, Fast Track No.1, Jhunjhunu in Civil Misc. Application No.23/2012 (35/12) whereby request for ad interim injunction has been declined and 9.7.2012 has been fixed as the next date for filing reply to the application for temporary injunction.
(2) Counsel for the plaintiff-appellant at the outset submits that the grant of three month's time to file reply to the application for temporary injunction is not justified.
(3) Considering the aforesaid facts and submission of the counsel, I am of the view that normally this Court does not interfere with the refusal to grant ad interim order. However, considering the submission made by the counsel for the appellant, I direct the trial court to hear and decide the application for temporary injunction within a period of fifteen days from the date of receipt of certified copy of this order, after asking the defendant-respondent to file reply to the application for temporary injunction.
(4) This miscellaneous appeal is dismissed with the above observations.
(Prem Shanker Asopa) J.
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