WPMS/1406/2021
2021 Latest Caselaw 2593 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
           ON THE 24TH DAY OF JULY, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         Writ Petition (M/S) No. 1406 of 2021
BETWEEN:

Manikant Angarsodia                          ...Petitioner
        (By Mr. Siddhartha Singh, Advocate)

AND:

Beena and another                            ...Respondents

        (None present for the respondents)

                          JUDGMENT

1. Petitioner filed a suit for perpetual injunction in which he filed a temporary injunction application. Learned trial court issued notice on the said application vide order dated 01.07.2021.

2. This writ petition has been filed challenging the order dated 01.07.2021 on the ground that learned trial court ought to have granted ex-parte temporary injunction. Learned counsel for the petitioner has apprised the Court that the next date fixed before learned trial court is 02.08.2021.

3. Having regard to the facts and circumstances of the case, the writ petition is disposed of with a request to learned trial court to consider petitioner's temporary injunction application on the next date fixed i.e. 02.08.2021 or any other date within one week thereafter.

(MANOJ KUMAR TIWARI, J.) Aswal