Allahabad High Court
Data Ram Sharma vs Civil Judge And Others on 13 August, 2010
Author: Prakash Krishna
Bench: Prakash Krishna
Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 440 of 2010 Petitioner :- Data Ram Sharma Respondent :- Civil Judge And Others Petitioner Counsel :- Gavendra Misrha,Neelam Pandey Hon'ble Prakash Krishna,J.
Issue notice.
The Court below is required to submit an explanation as to why the injunction application for grant of temporary injunction has not been disposed of although two years are going to expire. Let this matter may be brought to the notice of learned District Judge who shall take appropriate steps and advise all the Judicial Officers to dispose of all the pending injunction application without any further delay. The learned District Judge is also required to inform the Court as to what steps he has taken in this regard within 15 days.
The petitioner is required to file certified copy of this order before the trial Court as well as before the learned District Judge.
The trial Court shall try to dispose of the injunction application on the date fixed i.e 16.8.2010 or shortly thereafter not later within 15 days.
List the petition in the first week of September 2010.
Order Date :- 13.8.2010 IB (Prakash Krishna,J)