Mohammad Azad vs Civil Judge (S.D.)Jaunpur And 69 ...
2015 Latest Caselaw 582 ALL

Citation : 2015 Latest Caselaw 582 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Mohammad Azad vs Civil Judge (S.D.)Jaunpur And 69 ... on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2422 of 2015
 

 
Petitioner :- Mohammad Azad
 
Respondent :- Civil Judge (S.D.)Jaunpur And 69 Others
 
Counsel for Petitioner :- Pankaj Baranwal
 

 
Hon'ble Ashwani Kumar Mishra,J.

In a suit filed by plaintiff-petitioner for permanent injunction, an application for grant of temporary injunction has also been filed, upon which notices have been issued.

This petition has been filed to expedite the proceeding.

There does not appear to be any unusual delay, which may require no direction by this Court to expedite the proceeding.

However, it shall be open for the petitioner to approach the court concerned for an early consideration of the interim injunction application and if such an application is made, the court concerned shall deal with the grievance of the petitioner in accordance with law.

Order Date :- 20.5.2015

Ashish Pd.