Citation : 2021 Latest Caselaw 2980 UK
Judgement Date : 10 August, 2021
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ON THE 10TH DAY OF AUGUST, 2021
BEFORE:
HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
WRIT PETITION (M/S) NO. 1566 OF 2021
BETWEEN:
Ram Das @ Ram Prasad ... Petitioner
(By Ms. Prabha Naithani, Advocate)
AND:
Karan & another ... Respondents
(There is no representation for the respondents)
JUDGMENT
1. This writ petition has been filed by the petitioner for expediting disposal of interim injunction application filed by him.
2. According to the petitioner, the said application was filed on 17.01.2019, which, according to him, has not been considered so far. Learned counsel for the petitioner further submits that all the defendants to the suit are served.
3. Having regard to the facts of the case, the writ petition is disposed of with a request to learned trial court to consider petitioner's temporary injunction application as early as possible, in accordance with law, but not later than two months from the date of production of certified copy of this order.
(MANOJ KUMAR TIWARI, J.) Aswal
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