ABHAY KUMAR Vs. VIDYAPATI

JUDGEMENT

(1.) By means of the present writ petition, petitioner seeks following reliefs:-

(2.) At the outset, learned counsel for the petitioner submits that he does not wish to press the writ petition insofar as prayer no. (i) is concerned, whereby a prayer was made to set aside the order dtd. 11/9/2025 to the extent that the ex parte temporary injunction in favour of the petitioner/plaintiff was refused and only notices were issued to the respondent/defendant.

(3.) Accordingly, the writ petition is dismissed as not pressed insofar as prayer no. (i) is concerned.