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Shiv Shankar Lal vs Civil Judge (S.D.) and Others

Allahabad High Court · Decided on 9 January 2013 · Citation: (2013) 01 AHC CK 0352

HON’BLE JUDGES
Pankaj Mithal, J
RESULT
Disposed Of
CASE NUMBER
Matters Under Article 227 No. 30 of 2013
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Judgment

3 paragraphs · 138 words

Hon''ble Pankaj Mithal, J.—Heard learned counsel for the petitioner. Original Suit No. 1164 of 2011 (Shiv Shankar Vs. Shiv Kumar and Others) is pending in the court of Civil Judge (Senior Division) Jaunpur.

2.

Petitioner has filed this petition for a direction upon the court concerned to decide his interim injunction application no. 6-C pending in the aforesaid suit within a time bound period.

3.

In view of the limited prayer made above, the petition is disposed of with the direction to the court concerned to consider and decide the interim injunction application pending in the aforesaid suit in accordance with law as expeditiously as possible preferably within a period of six weeks from the date of production of the certified copy of this order, provided there is no legal impediment in deciding the same. Petition disposed of.