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Judgment
7 paragraphs · 115 wordsManoj Kumar Tiwari, J
This writ petition has been filed by the petitioner for expediting disposal of interim injunction application filed by him.
According to the petitioner, the said application was filed on 17.01.2019, which, according to him, has not been considered so far. Learned counsel
for the petitioner further submits that all the defendants to the suit are served.
Having regard to the facts of the case, the writ petition is disposed of with a request to learned trial court to consider petitioner’s temporary
injunction application as early as possible, in accordance with law, but not later than two months from the date of production of certified copy of this
order.