Pankaj Kumar vs Sanjeev Bansal And 2 Others
2023 Latest Caselaw 18247 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:143287
 
Court No. - 1
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4956 of 2023
 

 
Petitioner :- Pankaj Kumar
 
Respondent :- Sanjeev Bansal And 2 Others
 
Counsel for Petitioner :- Amar Nath
 

 
Hon'ble Jayant Banerji,J.

This petition under Article 227 of the Constitution of India has been filed with the following prayers:-

"i) set aside the judgment and order dated 17.02.2023 passed by the District Judge Shamli in Civil Misc. Appeal No.11 of 2022 (Pankaj Kumar Vs. Sanjeev Bansal and others).

ii) direct the parties to maintain the status quo over the property in question as house/shop situated Badi Aal Jatan, Shamli, Pargana, Tehsil and District Shamli till the disposal of Original Suit No.72 of 2020 (Pankaj Kumar Vs. Sanjeev Bansal and others) pending before the Court of Civil Judge (S.D.) Shamli at Kairana."

List has been revised. No one appears for the petitioner to press this petition.

The petition is, accordingly, dismissed for non-prosecution.

Order Date :- 19.7.2023

SK

(Jayant Banerji, J.)