Allahabad High Court
Duija Devi @ Dooja Devi & Others vs Civil Judge (J.D.), Lalganj, ... on 30 July, 2020
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- MISC. SINGLE No. - 12030 of 2020 Petitioner :- Duija Devi @ Dooja Devi & Others Respondent :- Civil Judge (J.D.), Lalganj, Pratapgarh & Another Counsel for Petitioner :- Ashok Kumar Maurya,Anil Kumar Maurya Hon'ble Rajnish Kumar,J.
Sri Anil Kumar Maurya, learned counsel for the petitioners submitted that the petitioners have filed Regular Suit No.168 of 2020 for permanent injunction alongwith application under Order 39 Rule 1 and 2 of Civil Procedure Code on which the notices have been issued on 03.07.2020 and the case has been fixed for 12.08.2020 but the respondent no.2 is likely to sell the property in question. Therefore there is urgency in the matter.
In view of above, the petition is disposed of with direction to the court concerned to consider and decide application under Order 39 Rule 1 and 2 filed alongwith the Regular Suit No.168 of 2020, preferably on the date fixed and if not possible, then expeditiously and preferably within next six weeks.
Order Date :- 30.7.2020 Akanksha