SUSHILA SHARMA Vs. BHUPINDER SINGH

JUDGEMENT

(1.) By means of present writ petition, the petitioners seek the following reliefs, among others:

(2.) A suit for permanent prohibitory injunction and mandatory injunction was filed by the plaintiffs/petitioners against the defendant (sole respondent herein) in the court of Civil Judge (J.D.), Dehradun. Copy of the plaint has been brought on record as Annexure No. 1. The application for obtaining temporary injunction in respect of the suit property was also filed by the petitioner along with an affidavit of petitioner no.2. Learned court below was of the view that the temporary injunction application could be decided only after notice to the defendant. Learned Civil Judge, Junior Division, Dehradun, therefore, issued notice to the defendant for 13.07.2016. It was also directed that the application -paper no. 6C shall be considered only on 13.07.2016. Aggrieved against the same, present writ petition has been filed on behalf of the petitioners.

(3.) When the present writ petition was taken up for admission on 03.06.2016, this Court directed issuance of dasti notice to the respondent. Document has been placed to show that the respondent refused to receive the notice on 08.06.2016. None has turned up for the respondent before this Court.