Veerpal And Another vs Jasveer Singh Aawanla And Others
2012 Latest Caselaw 1092 ALL

Citation : 2012 Latest Caselaw 1092 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

Veerpal And Another vs Jasveer Singh Aawanla And Others on 30 April, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 20862 of 2012
 

 
Petitioner :- Veerpal And Another
 
Respondent :- Jasveer Singh Aawanla And Others
 
Petitioner Counsel :- A.P. Tiwari,Anand Mohan Pandey
 

 
Hon'ble Prakash Krishna,J.

Against an injunction order passed by the trial court in Suit No. 158 of 2011, the petitioner has preferred an appeal for grant of interim relief. The appellate court by the impugned order has refused to grant any interim relief and has now fixed 7th May, 2012 for hearing of the appeal.

In this fact situation, I am not inclined to interfere with the order passed by the appellate court on the stay application. In view of the fact that the appeal is likely to be heard on 7th May, 2012, the writ petition is disposed of by providing that the appeal itself may be heard and decided on 7th May, 2012 or shortly thereafter, preferably within a period of one month.

The writ petition is dismissed.

(Prakash Krishna,J)

Order Date :- 30.4.2012

MK/