ANIL GOEL Vs. RANJAN KUMAR CHANDWANI

JUDGEMENT

(1.) This writ petition has been filed under Article 227 of the Constitution of India, whereby the petitioner has put to challenge the order dtd. 10/10/2025, passed by learned Civil Judge (S.D.). Haridwar in Misc. Case No.4 of 2025, Anil Goel Vs. Ranjan Kumar Chandwani and others, whereby learned Judge rejected the application of temporary injunction numbered as 26C2 preferred by the petitioner.

(2.) It is case of the petitioner that the an Original Suit No.232 of 2020, Ranjan Kumar Chandwani Vs. Anil Goel and others, for cancellation of sale deed dtd. 24/7/2015 executed by one - Julfikar in favour of the petitioner was filed.

(3.) The said suit was decreed ex parte by the learned trial court vide judgment and decree dtd. 6/12/2024. The petitioner moved an application under Order 9 Rule 13 of C.P.C. for setting aside the ex parte judgment and decree dtd. 6/12/2024, on 18/1/2025 along with delay condonation application in which the delay has not been condoned as yet. In the said application under Order 9 Rule 13 of C.P.C. an Application Paper No.26C2 was filed by the petitioner for temporary injunction on 3/10/2025.