Bharat Singh vs Anil Kumar Jain And 3 Others
2023 Latest Caselaw 30289 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:207691
 
Court No. - 1
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4678 of 2022
 

 
Petitioner :- Bharat Singh
 
Respondent :- Anil Kumar Jain And 3 Others
 
Counsel for Petitioner :- Madhav Jain
 
Counsel for Respondent :- Sangam Singh
 

 
Hon'ble Jayant Banerji,J.

The aforesaid petition was filed seeking the following relief:

"i) To set aside judgment dated 16.05.2022 passed by the District Judge, Firozabad in Mise. Appeal No. 26 of 2022 (Annexure No. 6 to the petition) and restrain the plaintiff/respondent no. 1 from causing interference in the possession use and occupation of the defendants/ petitioner over the shop in dispute.

ii) Issue any such other order or direction, which the Hon'ble Court may deem fit and proper in the circumstances of the case."

It is stated by learned counsel for the petitioner that in view of the intervening events, this petition has been rendered infructuous.

This petition is, accordingly, dismissed.

Order Date :- 31.10.2023

A. V. Singh

(Jayant Banerji, J.)