Allahabad High Court
Dharmraj And 2 Others vs Anoop Kumar Singh And 27 Others on 13 January, 2020
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 92 Case :- MATTERS UNDER ARTICLE 227 No. - 262 of 2020 Petitioner :- Dharmraj And 2 Others Respondent :- Anoop Kumar Singh And 27 Others Counsel for Petitioner :- Krishna Mani Hon'ble Vivek Varma,J.
By means of this petition under Article 227 of the Constitution of India, petitioners have prayed for a direction upon the Court below i.e. Civil Judge (JD), Mirzapur to decide the interim Injunction application (paper 6-C) in O.S. No. 951 of 2019 (Dharmraj Vs Anoop Kumar Singh and others), expeditiously within a stipulated period as may be fixed by this Court.
It is contended by learned counsel for the petitioners that the petitioners/plaintiffs filed the aforesaid suit along with an application for interim injunction (paper No. 6-Ga). The defendants/respondents have appeared and despite several dates being fixed in the matter the interim injunction application has not been considered, therefore, the petitioner has sought early disposal of the said injunction application.
Considering the facts and circumstances of the case, the petition is disposed off directing the court concerned to consider and decide the interim Injunction application pending in O.S. No. 951 of 2019 (Dharmraj Vs Anoop Kumar Singh and others), expeditiously, in accordance with law, after affording notice and opportunity to all the parties, within a period of four months from the date of presentation of a certified copy of this order, if there is no legal impediment.
It is made clear that this Court has not expressed any opinion on merits of the case and it is for the concerned Court to decide the same in accordance with law.
Order Date :- 13.1.2020 RavindraKSingh