PUSHKAR RAJ THAKUR Vs. AMAN JOSHI

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 12/12/2023 passed by the ADJ-04, North District, Karkardooma Courts, Delhi ('Trial Court") in civil suit bearing CS DJ No. 399/2023, titled as 'Pushkar Raj Thakur v. Aman Joshi', whereby the Trial Court dismissed the Petitioner's application seeking earlier hearing of an application filed under Order XXXIX Rule 1 and 2, Code of Civil Procedure, 1908 ('CPC").

(2.) The Petitioner is the plaintiff and Respondent Nos. 1 and 2 are defendant nos. 1 and 2 respectively. The civil suit has been filed seeking permanent and mandatory injunction as well as compensatory damages against the defendants.

(3.) Learned counsel for the Petitioner states that the suit was instituted on 17/5/2023 along with an application under Order XXXIX Rule 1 and 2, CPC.