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Kali Charan and Others vs U.P. State Industrial Development Corporation Ltd. and Others

Allahabad High Court · Decided on 29 January 2013 · Citation: (2013) 01 AHC CK 0187

HON’BLE JUDGES
Pankaj Mithal, J
RESULT
Disposed Of
CASE NUMBER
Matters Under Article 227 No. - 171 of 2013
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Judgment

4 paragraphs · 173 words

Pankaj Mithal, J.—Heard Sri Anupam Kulshreshtha, learned counsel for the petitioners. Sri Satyam Singh has accepted notice on behalf of respondents no. 1 and 2. Original Suit No. 525 of 2010 (Kalicharan and Others Vs. State Industrial Development Corporation Limited and Others) is pending in the court of Civil Judge (Senior Division) Mathura.

2.

Petitioners have filed this petition for a direction upon the court concerned to decide their interim injunction application no. 6-C pending in the aforesaid suit within a time bound period.

3.

In view of the limited prayer made above, the petition is disposed of with the direction to the court concerned to consider and decide the interim injunction application pending in the aforesaid suit in accordance with law as expeditiously as possible preferably within a period of three months from the date of production of the certified copy of this order, provided there is no legal impediment in deciding the same.

4.

The above direction would be ineffective, if the petitioners seek more than one adjournment. Petition disposed of.