Allahabad High Court
Smt. Usha Devi vs Gaon Sabha Parsa Gidhi Tappa Matkopa on 8 November, 2019
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 8152 of 2019 Petitioner :- Smt. Usha Devi Respondent :- Gaon Sabha Parsa Gidhi Tappa Matkopa Counsel for Petitioner :- Pradeep Kumar Counsel for Respondent :- Tariq Maqbool Khan Hon'ble Manoj Kumar Gupta,J.
Prayer made in the instant petition is for issuing direction to the trial court to decide application for temporary injunction in Civil Suit No. 845 of 2019, within a stipulated period.
A perusal of the order sheet reveals that the court on 25.9.2019 issued notices to the defendants, inviting objections against application for temporary injunction. It is not clear from the assertions made in the petition as to whether the defendants have been served with summons so far or not.
Accordingly, the instant petition is disposed of by providing that as soon as the defendants are duly served, the trial court shall proceed to decide the application for temporary injunction, by fixing short dates and without granting unnecessary adjournments.
(Manoj Kumar Gupta, J.) Order Date :- 8.11.2019 Jaideep/-