DIPTI SHARMA Vs. HEMANT ISHWAR SHARMA

JUDGEMENT

(1.) Heard Mr. Devang Dobhal, learned counsel for the petitioner.

(2.) Mr. Devang Dobhal, Advocate, submitted that an Application for temporary injunction, filed in Original Suit No. 70 of 2026, "Smt. Dipti Sharma Vs. Hemant Ishwar Sharma and Others", is pending before the Court of Civil Judge (Senior Division), Dehradun. The learned Trial Court has fixed the date for hearing on 20. 02.2026. Mr. Devang Dobhal, Advocate has requested on instructions to decide the present Writ Petition, filed under Article 227 of the Constitution of India, with a direction to the learned Civil Judge (Senior Division), Dehradun to decide the temporary injunction application expeditiously.

(3.) The said prayer is an innocuous prayer.