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Judgment
8 paragraphs · 141 wordsManoj Kumar Tiwari, J
Petitioner filed a suit, which is registered as Civil Suit No. 35 of 2021. He has also filed a temporary injunction application in the said suit, which is
yet to be disposed of.
By means of this writ petition, petitioner has sought a direction to the court concerned for early disposal of the temporary injunction application.
Petitioner’s counsel has apprised the court that the next fixed in the matter is 17.08.2021.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with a request to the learned trial court to consider and
decide the temporary injunction application as early as possible preferably on the next date fixed i.e. on 17.08.2021 or on any other day, within two
months, provided all the defendants to the suit are served.