Narayan vs Additional Civil Judge (Junior ...
2015 Latest Caselaw 594 ALL

Citation : 2015 Latest Caselaw 594 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Narayan vs Additional Civil Judge (Junior ... on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2415 of 2015
 

 
Petitioner :- Narayan
 
Respondent :- Additional Civil Judge (Junior Division) And 2 Others
 
Counsel for Petitioner :- Pradyumn Kumar
 

 
Hon'ble Ashwani Kumar Mishra,J.

Alleging disobedience of an injunction order, proceedings under Order 39, Rule 1 and 2 of C.P.C. have been initiated, which has been registered has Misc. Case No. 25/74 of 2014, which is pending.

Submission is that the respondents are still violating the order.

Considering the above, this petition stands disposed of with the direction that the court concerned shall proceed to dispose of the proceedings in Misc. Case No. 25/74 of 2014 without granting unnecessary adjournment to either of the parties.

Order Date :- 20.5.2015

Ashish Pd.

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