Pawan Raj Singh vs Piyush Kumar & Another

Manoj K. Tiwari, J

Petitioner filed a suit for permanent injunction before learned Civil Judge (S.D.), Haldwani, District Nainital, which is numbered as Civil Suit No. 10

of 2020. He also filed an application seeking temporary injunction along with said suit.

Since petitioner’s application for temporary injunction has not been considered, although it was filed in the month of February, 2020, therefore,

petitioner has approached this Court seeking a direction to the court concerned to expedite disposal of his temporary injunction application.

Learned counsel for the petitioner has apprised the Court that all the defendants to the suit have been served and they have also filed their

objections to the temporary injunction application, but his temporary injunction application is not being considered by the court concerned.

Having regard the facts of the case, the writ petition is disposed of with a request to learned Civil Judge (S.D.), Haldwani, District Nainital to

consider petitioner’s temporary injunction application as early as possible, preferably within six weeks from the date of production of certified copy

of this order.

Let certified copy of this order be supplied to the petitioner today itself.