Sanjay Kumar vs Ajay Kumar Thakur
2025 Latest Caselaw 1443 Patna

Patna High Court

Sanjay Kumar vs Ajay Kumar Thakur on 30 January, 2025

Author: Arun Kumar Jha

Bench: Arun Kumar Jha

          IN THE HIGH COURT OF JUDICATURE AT PATNA
           CIVIL MISCELLANEOUS JURISDICTION No.1195 of 2024
     ======================================================
     Sanjay Kumar S/o Late Ram Naresh Thakur Resident of Gannipur, Near
     Reliance Pump, Ward No.-29, Gannipur, P.O.- Ramna, P.S.-Kazi
     Mohammadpur, District- Muzaffarpur.
                                                                   ... ... Petitioner/s
                                         Versus
1.    Ajay Kumar Thakur S/o Late Ram Naresh Thakur Resident of Village-
      Harishankar Maniyari, P.O.- Silout, P.S.- Maniyari, District- Muzaffarpur.
2.   Poonam Kumari W/o Amitabh Kumar, D/o Late Ram Naresh Thakur
     Resident of Mohalla- Kalambagh Chowk, Near Coca-Cola Agency,
     Madhukar Niketah, Jaiswal Campus, P.O.- Ramna, P.S.- Kazi
     Mohammadpur, District- Muzaffarpur.
3.    Pushpa Kumari W/o Rajeev Narayan, D/o Late Ram Naresh Thakur
      Resident of Mohalla- Kalambagh Chowk, Near Coca-Cola Agency,
      Madhukar Niketah, Jaiswal Campus, P.O.- Ramna, P.S.- Kazi
      Mohammadpur, District- Muzaffarpur.
                                                   ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s    :       Mr. Sunil Kumar Verma, Adv.
                                     Mr. Suman Kumar Verma, Adv.
                                     Mr. Anish Kumar, Adv.
                                     Ms. Ayushi Singh, Adv.
                                     Ms. Anjalli Singh, Adv.
     For the Respondent/s    :       Mr.
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
     ORAL JUDGMENT

Date : 30-01-2025 The matter has been taken up on mentioning being

made on behalf of the petitioner.

02. Heard learned counsel for the petitioner.

03. Learned counsel for the petitioner submits that the

petitioner has approached this Court with limited prayer seeking

direction to the learned Sub Judge-VII, East Muzaffarpur to

dispose of the injunction petition dated 22.07.2024 filed in

Partition Suit No. 221 of 2024, which is pending consideration

before the learned trial court, within a stipulated time period.

Patna High Court C.Misc. No.1195 of 2024 dt.30-01-2025

Learned counsel further submits that the defendants are trying to

change the nature of the suit property and the learned trial court

has kept the petition filed by the plaintiff seeking injunction

pending.

04. Since the petitioner has approached this Court

with limited prayer for early disposal of petition filed for

injunction in Partition Suit No. 221 of 2024 pending before the

learned trial court, I do not think there is any need to issue

notice to the respondents.

05. In the light of aforesaid facts and circumstances,

the learned Sub Judge-VII, East Muzaffarpur/court concerned is

directed to dispose of the petition dated 22.07.2024 filed for

injunction in Partition Suit No. 221 of 2024 within a month

from the date of receipt/production of a copy of this order, if

appearance is complete and notice of injunction petition has

been received by the parties concerned.

06. With the aforesaid direction, the present petition

stands disposed of.

(Arun Kumar Jha, J) Ashish/-

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Uploading Date          01.02.2025
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