Allahabad High Court
Ram Sharan vs Civil Judge (Senior Division) Mainpuri ... on 7 January, 2020
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 83 Case :- MATTERS UNDER ARTICLE 227 No. - 31 of 2020 Petitioner :- Ram Sharan Respondent :- Civil Judge (Senior Division) Mainpuri And 9 Others Counsel for Petitioner :- Rajneesh Tripathi Hon'ble Ajay Bhanot,J.
The only prayer made by Shri Rajneesh Tripathi, learned counsel for the petitioner is that the application for interim injunction registered as Application No.6C in Original Suit No.103 of 2018 (Ram Sharan and another Vs. Hari Krishna and Others), pending before the learned Civil Judge (Senior Division), Mainpuri, be decided within a stipulated period of time.
The application no. 6C was filed before the learned trial court on 09.05.2018.
I see merit in the submission of Shri Rajneesh Tripathi, learned counsel for the petitioner that an inordinate delay in deciding an application for interim injunction would defeat its very purpose. The courts have to take all measures to decide the applications for interim injunction on priority and expeditiously, in accordance with law.
In such view of the matter, the learned trial court / Civil Judge (Senior Division), Mainpuri, is directed to decide the Application No.6C in Original Suit No.103 of 2018 (Ram Sharan and another Vs. Hari Krishna and Others), in accordance with law, preferably within a period of four months from the date of receipt of a certified copy of this order.
With the aforesaid direction, the writ petition is finally disposed of.
Order Date :- 7.1.2020 Dhananjai