Allahabad High Court
Charan Singh And 2 Others vs Civil Judge (J.D.) Hathras And 3 Others on 10 January, 2020
Author: Siddhartha Varma
Bench: Siddhartha Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 10041 of 2019 Petitioner :- Charan Singh And 2 Others Respondent :- Civil Judge (J.D.) Hathras And 3 Others Counsel for Petitioner :- Manoj Kumar Counsel for Respondent :- Ashish Mishra Hon'ble Siddhartha Varma,J.
The plaintiffs have approached this Court with a prayer that the application for temporary injunction be decided.
If the defendants have put in appearance, the Court below shall make an endeavour to decide the application for temporary injunction within a period of two weeks from the date of presentation of certified copy of this order. Thereafter issues be framed within two months and the suit being Original Suit No.232 of 2019 (Charan Singh & Ors. Vs. Deshraj Singh & Ors.) be decided as expeditiously as possible.
With these observations, the petition is, accordingly, disposed of.
Order Date :- 10.1.2020 GS (Siddhartha Varma, J.)