Ramesh Chandra vs Civil Judge (Senior ...
2015 Latest Caselaw 602 ALL

Citation : 2015 Latest Caselaw 602 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Ramesh Chandra vs Civil Judge (Senior ... on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2434 of 2015
 

 
Petitioner :- Ramesh Chandra
 
Respondent :- Civil Judge (Senior Division)Jaunpur And Another
 
Counsel for Petitioner :- Brijesh Kumar Sharma
 

 
Hon'ble Ashwani Kumar Mishra,J.

In a suit filed for permanent injunction, plaintiff-petitioner filed an application for grant of interim injunction upon which notices have been issued on 6.8.2012 and the defendants have also been served but no orders upon it have been passed so far.

Considering the above, this petition stands disposed of, directing the court concerned to dispose of the pending application for grant of interim injunction in Original Suit No. 704 of 2012, either on the next date fixed or immediately thereafter, by fixing short date without granting unnecessary adjournment to either of the parties.

Order Date :- 20.5.2015

Ashish Pd.