Allahabad High Court
Ram Palat Yadav vs Union Of India (Ministry Of Railway ) And ... on 19 October, 2019
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 7517 of 2019 Petitioner :- Ram Palat Yadav Respondent :- Union Of India (Ministry Of Railway ) And 4 Others Counsel for Petitioner :- Udai Chandani Counsel for Respondent :- C.S.C.,Vikash Chandra Tripathi Hon'ble Manoj Kumar Gupta,J.
Sole prayer pressed by learned counsel for the petitioner is for issuing direction to the trial court to decide the application for temporary injunction, bearing Paper No. 6-C, in O.S. No. 206 of 2019, expeditiously.
Counsel for the petitioner has submitted that the defendants have already entered appearance in the case. They have also filed their objections to the application for temporary injunction. However, the application has not yet been disposed of.
Having regard to the submissions made, the instant petition is disposed of with direction to the trial court to decide the application for temporary injunction, expeditiously, preferably within a period of 8 weeks from the date of receipt of a certified copy of this order, provided all the defendants have duly entered appearance and there is no legal impediment.
(Manoj Kumar Gupta, J.) Order Date :- 19.10.2019 Jaideep/-