LAWS(UTN)-2024-9-63

JAI PRAKASH Vs. SISHPAL

Decided On September 13, 2024
JAI PRAKASH Appellant
V/S
Sishpal Respondents

JUDGEMENT

(1.) An Original Suit (O.S. No.71 of 2021), 'Shri Jai Prakash vs. Shri Sishpal", filed for perpetual injunction, is pending before the court of Senior Civil Judge, Vikasnagar, District Dehradun.

(2.) The petitioner, aged about 70 years, has filed the present Writ Petition under Article 227 of the Constitution of India with the following prayers:-

(3.) Heard Mr. Rishab Ranghar, learned counsel for the petitioner.