CHANDRABHAN Vs. MUNEER ALAM

JUDGEMENT

(1.) A suit has been filed by the petitioner-plaintiff for permanent injunction in the court of learned Civil Judge (S.D.) Roorkee, Haridwar, which was registered as Original Suit No.126 of 2024, Chandrabhan Vs. Muneer Alam and another. In the said suit an application under Order 39 Rule 1/151 of C.P.C. supported by an affidavit has also been filed for temporary injunction.

(2.) In the said application, the objections were called from the respondents-defendants vide order dtd. 1/4/2024. The said objection according to the counsel for the petitioner was also filed on 4/7/2024 which has been annexed by the petitioner-plaintiff in the present writ petition as annexure no.3.

(3.) Learned counsel for the petitioner-plaintiff has drawn attention of this Court to the order sheet which has been annexed as annexure no.5 to the writ petition and submits that since 4/7/2024 the application 6C2 moved under Order 29 Rule 1/151 of C.P.C. is pending disposal