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Judgment
Sanjaya Kumar Mishra, J
1) Heard learned counsel for the parties.
2) There is a complete suppression of the fact that the petitioner has already approached the Civil Judge (Junior Division), Kashipur, District Udham Singh Nagar, by filing a civil suit, and also an application for interim injunction.
3) Since the petitioner has already approached the Civil Court for appropriate relief, and has suppressed this fact before us, we are not inclined to entertain the writ petition.
4) The Criminal Writ Petition is dismissed.
5) However, at the request of learned counsel for the petitioner, the Civil Judge, Kashipur, is directed to dispose of the application for interim injunction within a period of seven days from the date of production of certified copy of this Order.