HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- MATTERS UNDER ARTICLE 227 No. - 2429 of 2015 Petitioner :- Vijay Raj Respondent :- Civil Judge (Junior Division) Jaunpur And 2 Others Counsel for Petitioner :- K.C.Kishan Srivastava Hon'ble Ashwani Kumar Mishra,J.
The plaintiff-petitioner filed a suit, wherein an application for grant of temporary injunction has also been filed, which has remained pending after notices were issued upon it. It is stated that the court concerned is routinely granting adjournment in the matter, in teeth of the provisions of the Code of Civil Procedure. A prayer has been made to direct the court concerned to dispose of the interim injunction application. It is also stated that service upon defendants is complete.
Considering the above, the petition stands disposed of, with the observation that the court concerned shall proceed to dispose of the pending application for grant of temporary injunction in the Civil Suit No. 658 of 2014, in accordance with law, at the earliest possible by fixing short dates, without granting unnecessary adjournment to either of the parties.
Order Date :- 20.5.2015 Ashish Pd.