GAURAV GOYAL Vs. ASHOK GOYAL

JUDGEMENT

(1.) By means of present writ petition, petitioners seek the following reliefs:-

(2.) Learned counsel for the petitioners confines his prayer to the extent that a direction be issued to the Trial Court to decide the temporary injunction application filed by the petitioners expeditiously within a time bound period and till disposal of temporary injunction parties be restrained from creating third party interest over the property in question.

(3.) Learned counsel for respondent no.20 would submit that he has no objection to the above submission.