(1.) Leave granted.
(2.) The subject-matter of challenge in this appeal is an order dated 12.10.2007 passed by a learned single Judge of Allahabad High Court, whereby the learned Judge interfered in a writ petition with the proceedings which were pending before a Civil Court.
(3.) From a perusal of the record, it appears that the appellants on 16.5.2005 filed a Civil Suit being No. 462 of 2005 in the Court of learned Civil Judge (Junior Division) Jaunpur, for injunction restraining the defendants from interfering with the possession of the disputed land. In that suit, an application seeking temporary injunction (numbered 6C) was also filed. It appears that initially the trial Court issued notices to the defendants but did not grant any ad interim ex parte injunction.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN