WPMS/196/2021
2021 Latest Caselaw 1523 UK

              Office Notes, reports,
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                                       WPMS No.196 of 2021
                                       Hon'ble Sharad Kumar Sharma, J.

Mr. Vikas Bahuguna, Advocate for the petitioners.

Mr. Shankar Agarwal, Advocate, holding brief of Mr. Ramji Srivastava, Advocate for the respondents.

This was a plaintiffs' writ petition, which was preferred as against the part of the order passed by the court of Civil Judge (Sr. Div.), Dehradun, declining to grant an ex-parte injunction in a pending civil suit.

When this writ petition was taken up, this Court has passed an interim order, whereby the parties were directed to maintain status quo and further a direction was issued to the learned trial court to decide the application under Order 39 Rule 1 and 2, itself, exclusively on its own merits.

Today, when the matter was taken up Mr. Vikas Bahuguna, Advocate, had made a statement that in compliance of the order/judgment dated 27.01.2021, the learned court of Civil Judge (Sr. Div.), Dehradun, has already decided the application under Order 39 Rule 1 and 2, on its own merits and hence he states that on account of the subsequent order passed by the learned trial court, the present writ petition has been rendered infructuous. Accordingly, the writ petition is dismissed as having rendered infructuous on account of subsequent developments.

(Sharad Kumar Sharma, J.) 19.04.2021 Arti