Allahabad High Court
Smt. Rajeshwari vs Gomal And Others on 11 February, 2020
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- WRIT - C No. - 1287 of 2008 Petitioner :- Smt. Rajeshwari Respondent :- Gomal And Others Counsel for Petitioner :- A.P. Tewari,S.S. Tripathi Counsel for Respondent :- SC,Govind Saran Hon'ble Pankaj Bhatia,J.
Heard counsel for the petitioner and perused the material available on record.
The present petition has been filed challenging the order dated 16.02.2006 passed in Misc. Appeal No. 24 of 2001 and Misc. Appeal No. 1 of 2002 as well as the impugned order dated 04.10.2001 passed by the Trial Court.
The facts in brief are that a Suit No. 606 of 1995 was filed for injunction and temporary injunction application was also filed, the Trial Court vide order dated 04.10.2001 partially allowed the injunction application against which both the plaintiffs and defendants preferred separate appeals. The appeal preferred by the petitioner was dismissed and the appeal preferred by respondents No. 1 to 4 were allowed, against which the present writ petition has been filed.
This Court vide order dated 02.03.2009 had directed the parties to maintain status quo while entertaining the writ petition. As the Suit is of the year 1995 no useful purpose would be served by keeping the present writ petition pending, as such the writ petition is disposed off with directions to the Court concerned to decide the Original Suit No. 606 of 1995 (Smt. Rajeshwari Devi Vs. Smt. Sampati etc.), if pending as expeditiously as possible.
The writ petition is disposed off in terms of the above said order.
Order Date :- 11.2.2020 Hasnain