MEENA PANDE Vs. GANESH DUTT

JUDGEMENT

(1.) This writ petition has been filed under Article 227 of the Constitution of India, whereby the petitioner- plaintiff has sought a direction for expeditious disposal of Application No. 62C filed under Order 7 Rule 11 of the C.P.C. by the respondents-defendants, as well as disposal of the temporary injunction application, Paper No.6C, filed by the petitioner-plaintiff in Original Suit No. 118 of 2023, Meena Pande vs. Ganesh Dutt and Others.

(2.) It is contended by learned counsel for the petitioner-plaintiff that the suit was filed on 6/11/2023 for permanent and mandatory injunction against the respondents-defendants, and along with the said suit, an Application Paper No.6C was also moved seeking temporary injunction.

(3.) The learned trial court issued notice on the said application to the respondents-defendants for filing objections. The objections were filed, and the temporary injunction application matured for hearing on 30/5/2024.