Ganga Vishun Yadav And 3 Ors. vs Civil Judge (S.D.) And Another
2015 Latest Caselaw 1018 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 3136 of 2015
 

 
Petitioner :- Ganga Vishun Yadav And 3 Ors.
 
Respondent :- Civil Judge (S.D.) And Another
 
Counsel for Petitioner :- A.K. Yadav,S.S. Attre
 

 
Hon'ble Manoj Kumar Gupta,J.

The petitioners are defendants in Original Suit No. 18 of 2008 instituted by the second respondent. The suit is pending in the Court of Civil Judge (Senior Division) Court No. 18, Deoria.

It transpires from the record that at the time of institution of the suit an ex-parte injunction was granted in favour of the second respondent. The injunction has been extended from time to time. The defendants who have approached this Court, claim that the plaintiff is deliberately delaying the disposal of the suit, as he is enjoying the order of temporary injunction. It is stated that the petitioners have already filed their written statement long back and a prayer has been made for a direction to the trial court to decide the suit within a stipulated time frame.

Considering the submissions made and regard being had to the facts and circumstances of the instant case, this petition is disposed of with a direction to the trial court to made all endeavor to decide the suit expeditiously without granting unnecessary adjournment to any of the parties.

                                                                         (Manoj Kumar Gupta,J.)

Order Date :- 6.7.2015

Mayank