Kamla Prasad vs Civil Judge (J.D.) And Others
2012 Latest Caselaw 1465 ALL

Citation : 2012 Latest Caselaw 1465 ALL
Judgement Date : 8 May, 2012

Allahabad High Court

Kamla Prasad vs Civil Judge (J.D.) And Others on 8 May, 2012

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - C No. - 22462 of 2012
 

 
Petitioner :- Kamla Prasad
 
Respondent :- Civil Judge (J.D.) And Others
 
Petitioner Counsel :- K.C. Kishan Srivastava
 

 
Hon'ble Sibghat Ullah Khan,J.

Petitioner is plaintiff in O.S. No.304 of 2012 pending before Civil Judge, Junior Division, Jaunpur. His grievance is that his temporary injunction application is not being decided. Learned counsel for the petitioner is not sure as to whether defendants respondents have been served in the suit or not. In case defendants respondents are served either personally or through refusal or deemed to be served then on the next date or the date fixed thereafter, the trial court if it is not in a position to hear temporary injunction application may consider the desirability of granting ad-interim temporary injunction.

With the above observations, writ petition is disposed of.

Order Date :- 8.5.2012

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