Ashok Kuamr vs Shri Ram Pratap Tripathi
2016 Latest Caselaw 7056 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 9005 of 2016
 

 
Petitioner :- Ashok Kuamr
 
Respondent :- Shri Ram Pratap Tripathi
 
Counsel for Petitioner :- Sanjay Kumar Tiwari
 

 
Hon'ble Pankaj Mithal,J.

Heard Shri Sanjay Kumar Tiwari, learned counsel for the petitioner.

The respondent filed original suit No.2951 of 2014 (Ram Pratap Tripathi Vs. Ashok Kumar) and obtained an ex-parte interim injunction on 12.11.2016. The petitioner has filed application for vacating the aforesaid interim injunction but neither his objections are being considered nor interim injunction application is being finally decided.

In view of the aforesaid facts and circumstances, the petition is disposed with direction to the court concerned to proceed and decide the interim injunction application filed in above suit on consideration of the objections of the petitioner in accordance with the law most expeditiously, if possible, within a period of four months.

Order Date :- 16.11.2016

R.A.