SAHANA PARVEEN Vs. NARENDRA KUMAR SHARMA

JUDGEMENT

(1.) Heard Ms. Prabha Naithani, learned counsel for the petitioner.

(2.) In view of the order of this Court proposes to pass, no notice is required to be sent to the respondents.

(3.) In this writ application, the petitioner is has prayed for issuance of an appropriate direction for setting aside the order dtd. 12/10/2021 (annexure-3) passed by the learned Civil Judge (S/D), Vikas Nagar, Dehradun in Original Suit No. 120 of 2021 (Sahana Parveen vs. Narendra Kumar Sharma and another), whereby the learned Civil Judge (S/D), has refused to grant an ex parte interim injunction in favour of the petitioner. The petitioner has further prayed that appropriate directions may be issued for maintaining status quo with respect to the property in question, during pendency of the interim injunction application arising out of the aforesaid Original Suit.