SAVINDER SINGH Vs. RASHIKA GUPTA

JUDGEMENT

(1.) The present writ petition has been filed under Article 227 of the Constitution of India by the petitioners- defendants, whereby the petitioners-defendants seeks quashing of ex parte interlocutory/interim order dtd. 9/4/2025, passed by learned Civil Judge, (J.D.) Kashipur, Udham Singh Nagar in Original Suit No.51 of 2025, Shrimati Rashika Gupta Vs. Savinder Singh and others, whereby the petitioners-defendants have been prohibited from obstruction and creating interference with the construction work carried out by respondent- plaintiff.

(2.) From perusal of the impugned order, it is reflected that after hearing counsel for the respondent- plaintiff, the ex parte ad interim injunction was granted in favour of the respondent-plaintiff and the petitioners- defendants were issued summons and the suit was listed for objection/hearing on the application for temporary injunction Paper No.6 C on 21/4/2025.

(3.) From perusal of the impugned order, it is also clear that ex parte injunction has been granted for the reason that if the ad interim ex parte injunction is not granted the respondent-plaintiff would suffer irreparable loss and legal injury.