Allahabad High Court
Lal Chand And 2 Others vs Radhey Shyam And 17 Others on 5 November, 2019
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 7997 of 2019 Petitioner :- Lal Chand And 2 Others Respondent :- Radhey Shyam And 17 Others Counsel for Petitioner :- Shyam Murari Upadhyay Hon'ble Manoj Kumar Gupta,J.
The prayer made in the instant petition is for issuing direction to the trial court to decide application 6-C filed in Original Suit No. 707 of 2018 expeditiously.
The petitioners are defendants in Original Suit No. 707 of 2018. Their grievance is that order of exparte injunction granted in the suit is being extended on every date without deciding the objections filed by them against the application for temporary injunction.
Accordingly, the trial court is directed to decide the application for temporary injunction taking into consideration the objections filed by the petitioners within a period of twelve weeks from the date of receipt of certified copy of this order, provided there is no legal impediment.
The petition stands disposed of accordingly.
(Manoj Kumar Gupta,J.) Order Date :- 5.11.2019 Chandan