Jitendra And Another vs Additional Civil Judge Vi ...
2015 Latest Caselaw 576 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2412 of 2015
 

 
Petitioner :- Jitendra And Another
 
Respondent :- Additional Civil Judge Vi (J.D.)Distt.Ghazipur And 2 Others
 
Counsel for Petitioner :- Ashok Kumar Singh Yadav
 

 
Hon'ble Ashwani Kumar Mishra,J.

Both the courts below in a suit filed by the plaintiff-petitioner for permanent injunction have directed the parties to maintain status quo. The courts below have considered the respective case of the parties and have found it appropriate to protect the suit property till disposal of the suit.

This Court finds no error in the reasoning assigned in the orders impugned, whereby suit property has been directed to be reserved.

Consequently, the petition fails and is consigned to records.

However, as the suit itself has remained pending since the year 2008, it would  be appropriate to observe that the court concerned shall proceed for its disposal by fixing short dates, without granting unnecessary adjournment to either of the parties.

Order Date :- 20.5.2015

Ashish Pd.