Punjab-Haryana High Court
Samadhi Yog Shiv Sewa Committee vs Shri Prachin Shiv Shakti Sewa Samiti on 30 September, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
C.R. No. 6047 of 2011 [ 1 ]
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
C.R. No. 6047 of 2011
Date of Decision: Sept. 30, 2011
Samadhi Yog Shiv Sewa Committee ............ Petitioner
Versus
Shri Prachin Shiv Shakti Sewa Samiti
and others ............................................. Respondents
Coram: Hon'ble Ms. Justice Ritu Bahri
1.To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. P.N.Arora, Advocate
for the petitioner.
...
RITU BAHRI, J. (Oral)
The petitioner has challenged the order dated 19.9.2011 (Annexure P3) whereby the application for impleading the petitioner committee as a party has been dismissed.
A suit for mandatory injunction has been filed by Shri Prachin Shiv Shakti Sewa Samiti-respondent No.1 with a prayer for ad-interim relief of installing temporary electricity connection from the electricity department. While disposing C.R. No. 6047 of 2011 [ 2 ] of the application it has been observed that the respondent electricity department has released temporary electricity connection on 16.6.2011 for 6 months against application No. 39434 in the name of Shri Prachin Shiv Shakti Sewa Samiti, New Indira Colony, Manimajra. But due to some dispute the installation of electricity meter was opposed by the opposite party i.e. Samadhi Yog Shiv Sewa Committee. The application has been allowed on the ground that it is a temporary connection and not a regular connection for the smooth running of the temple. The grant of temporary injunction will not tantamount to decreeing the suit of the plaintiff.
No merit. Dismissed.
30.9.2011 ( RITU BAHRI ) Rupi JUDGE