Allahabad High Court
Aahamne Hospitality Pvt .Ltd. vs M/S Jmd Enterpeises &Another on 25 August, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 3185 of 2021 Petitioner :- Aahamne Hospitality Pvt .Ltd. Respondent :- M/S Jmd Enterpeises &Another Counsel for Petitioner :- Anubhav Chandra Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and perused the record.
In view of the order proposed to be passed, notices need not go to the private respondents.
The petitioner has preferred present petition inter-alia with the prayer to set aside the order dated 16.3.2021 passed by Civil Judge (S.D.), Etawah in Original Suit No.200 of 2020.
It is argued by learned counsel for the petitioner that wholly illegally an ex-parte interim injunction was granted which amounts the final relief. It is further argued that written statement has already been filed in the matter.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the concerned court below to take a final decision in the interim injunction application in accordance with law most expeditiously and preferably within a period of three months from the date of submission of certified copy of this order but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 25.8.2021 Pramod Tripathi