SWAMI PRAKASHANAND Vs. DHEERAJ TOMAR

JUDGEMENT

(1.) Petitioner filed a suit for permanent injunction. Along with the suit, he filed a Temporary Injunction Application. Learned trial Court issued notices to defendants, vide order dtd. 26/2/2021.

(2.) Feeling aggrieved by the said order, petitioner has approached this Court with the contention that in view of grave urgency involved in the matter, learned trial Court ought to have granted ex-parte temporary injunction.

(3.) Learned counsel appearing for the petitioner submits that notices have been served upon the defendants and they have not only put in appearance, but, have also filed their written statement. He further submits that petitioner's Temporary Injunction Application is still pending before trial Court.