WPMS/1678/2021
2021 Latest Caselaw 3262 UK

IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
         ON THE 24TH DAY OF AUGUST, 2021
                            BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     WRIT PETITION (M/S) NO. 1678 OF 2021
BETWEEN:
Shri Maa Durga Mandir Samiti                  ... Petitioner
        (By Mr. B.D. Pande, Advocate)

AND:
Jugdish Parsad Penualee                       ... Respondent
        (None present for the respondent)

                           JUDGMENT

1. Petitioner filed a suit for permanent injunction against the respondent. Respondent also filed a suit for permanent injunction against the petitioner. Petitioner has filed a temporary injunction application in his suit, which is numbered as Original Suit No. 109 of 2021.

2. By means of this writ petition, petitioner has sought a direction to the court concerned to expedite disposal of temporary injunction application filed by the petitioner in his suit.

3. Mr. B.D. Pande, learned counsel for the petitioner submits that coordinate Bench of this Court, vide order dated 29.07.2021, has directed the trial court to expedite disposal of the temporary injunction application filed by the respondent in his suit i.e. Original Suit No. 97 of 2021. Learned counsel for the petitioner submits that next date fixed in both the suits is 28.08.2021. Learned counsel for the

petitioner has apprised the Court that notice issued by learned trial court has been duly served upon the defendant (respondent herein).

4.        Having      regard        to     the   facts   and
circumstances    of   the   case,    the    writ petition is

disposed of with a request to learned Civil Judge (J.D.), Roorkee, District Haridwar to decide the temporary injunction application filed by the petitioner as early as possible, but not later than two months from the date of filing of certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Aswal