Maa Durga Mandir Samiti vs Jugdish Parsad Penualee

Manoj Kumar Tiwari, J

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.

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.

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).

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.