Shushil Kumar And Another vs Anil Kumar And 13 Others
2019 Latest Caselaw 893 ALL

Citation : 2019 Latest Caselaw 893 ALL
Judgement Date : 8 March, 2019

Allahabad High Court

Shushil Kumar And Another vs Anil Kumar And 13 Others on 8 March, 2019

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1530 of 2019
 

 
Petitioner :- Shushil Kumar And Another
 
Respondent :- Anil Kumar And 13 Others
 
Counsel for Petitioner :- Jahangir Haider
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Against the order impugned dated 23.7.2018 whereby the temporary injunction application 6-Ga has been rejected by the trial court, the petitioners have a remedy of filing an appeal under Order 43 Rule (1-r) of the Code of Civil Procedure, 1908.

The present petition, therefore, cannot be entertained to seek rejection of the application for recall of the said order.

Dismissed as such.

Order Date :- 8.3.2019

Jyotsana

Download the LatestLaws.com Mobile App