Shyam Chand, Through Power Of Attorney Holder Sri Devendra Chand vs Rajeev Chopra

Alok Kumar Verma, J

This Writ Petition has been filed by the petitioner-plaintiff with the following prayers :-

“(I) To issue a writ order or direction in the nature of certiorari for quashing, in part, the order dated 20.02.2026, to the extent that the learned Trial Court failed to grant an ex parte temporary injunction in favour of the plaintiff and merely issued notice to the defendant; (Annexure No. 4)

(II) To issue a writ, order or direction in the nature of mandamus directing the learned Trial Court to decide the Temporary Injunction Application at the earliest, within such time-bound period as may be fixed by this Hon'ble Court;

(III) To issue a writ order or direction in the nature of Mandamus for maintaining status quo in respect of the property in question;

(IV) Any other relief which this Hon'ble Court may deem fit and proper, may kindly be awarded in favour of the petitioner and against the respondents.”

Heard Mr. Jai Krishna Pandey, learned counsel for the petitioner.

Mr. Jai Krishna Pandey, Advocate, submitted on instructions, received from the petitioner-plaintiff, aged about 81 years, that the petitioner wants to press only prayer no.(II).

In the facts and circumstances of the case, the learned Civil Judge (Junior Division), Rishikesh, District Dehradun is directed to make an endeavor to decide the temporary injunction application, filed by the petitioner-plaintiff in Original Suit No. 17 of 2026, “Shri Shyam Chand Vs. Shri Rajeev Chopra”, within a period of two months from the date of production of certified copy of this order.

The present Writ Petition (WPMS No.715 of 2026) is disposed of accordingly.

It is made clear that this Court has not expressed any opinion on the merit of the case.