Allahabad High Court
Prem Chand Sharma vs Chandra Mohan Sharma And 2 Others on 8 May, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:98227 Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 5189 of 2023 Petitioner :- Prem Chand Sharma Respondent :- Chandra Mohan Sharma And 2 Others Counsel for Petitioner :- Saroj Kumar Tiwari Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner.
This petition has been filed under Article 227 of the constitution of India praying for direction to the Civil Judge (Junior Division), Mathura to decide the interim injunction application (paper no 12-C) in Original Suit No. 1063 of 2019 (Prem Chand Sharma Vs. Chandra Mohan Sharma and others), within a fixed time frame.
It is argued that the injunction application is still pending and the injunction is urgently required.
In view of the material brought on record and the pleadings, this petition is disposed of with the direction that the aforesaid interim injunction application shall be decided by the court below within a period of three months after hearing the parties, if there is no legal impediment.
Order Date :- 8.5.2023 S.K.S.