Bachan Singh And Another vs State Of U.P. And 4 Others
2021 Latest Caselaw 49 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- MATTERS UNDER ARTICLE 227 No. - 4066 of 2020
 
Petitioner :- Bachan Singh And Another
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ratnesh Kumar Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

The petitioner has preferred the present petition under Article 227 of the Constitution of India inter-alia with the prayer to set-aside the impugned judgment and order dated 08.09.2020 passed by Civil Judge (Senior Division), Moradabad in Original Suit No. 441 of 2020 (Bachan Singh and another vs. Angoori Devi and others).

By the aforesaid order the court below has rejected the relief for the grant of interim injunction and the court below has directed that interim injunction only be granted after hearing the other side. Application for grant of ex-parte interim injunction was rejected by the order dated 08.09.2020. Hence the present petition has been preferred by the petitioner.

Heard counsel for the petitioner and perused the record.

Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, the present petition stands disposed of finally with a direction to the court below to pass appropriate order on the injunction application in accordance with law expeditiously and preferably within a period of six months from the date of production of self attested computer generated copy of this order downloaded from the official website of High Court Allahabad but certainly after giving opportunity to the parties concerned.

Order Date :- 4.1.2021

Swati