M/S Pankaj Kishore Agrawal vs Dakshinanchal Vidyut Vitran ...
2015 Latest Caselaw 598 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2436 of 2015
 

 
Petitioner :- M/S Pankaj Kishore Agrawal
 
Respondent :- Dakshinanchal Vidyut Vitran Nigam Ltd.And 2 Others
 
Counsel for Petitioner :- Pankaj Agarwal
 
Counsel for Respondent :- Baleshwar Chaturvedi
 

 
Hon'ble Ashwani Kumar Mishra,J.

Upon an application filed for grant of interim relief, notices have been issued.

Learned counsel for the respondents submits that they shall be filing a reply within two weeks from today. Since the interim injunction matter is pending before the court concerned, this Court is not required to adjudicate the claim of the parties on merits at this stage.

This petition is consequently disposed of with the observation that the court concerned shall proceed to pass appropriate orders in accordance with law, after hearing the parties concerned, on interim injunction application.

Learned counsel for the petitioner submits that Presiding Officer is on leave. If that be so, the petitioner can move an appropriate application before the District Judge concerned, who shall pass appropriate orders in this regard.

Order Date :- 20.5.2015

Ashish Pd.