VINOD KUMAR Vs. SURENDRA & COMPANY

JUDGEMENT

(1.) MR . Sanjeev Singh, Advocate, present for the petitioner.

(2.) MR . Pradeep Kumar Chauhan, Advocate, present for the respondents.

(3.) THE petitioner before this Court is a vendor, who runs a tea stall at Laksar Railway Station, Haridwar, Uttarkhand. He sells tea, biscuits and other edible items in a stall at the railway station. According to the petitioner he runs the said stall under the licence given to him by a Company i.e. respondent no.1. The company, in turn, is a licensee of the Indian Railway. Vide order dated 24.08.2014, respondent no.1 discontinued the running of the said stall by the petitioner. Aggrieved, the petitioner filed a civil suit being Original Suit No. 92 of 2014 (Vinod Kumar Vs. M/s Surendra and Company and another), before the Civil Judge (Senior Division), Laksar, Haridwar wherein he got a temporary injunction vide order dated 13.02.2015. The said order is still continuing.