GANGA RAM MOTI RAM Vs. RAJKUMAR RATHI

JUDGEMENT

(1.) This Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers :-

(2.) Heard Mr. Pramod Bailwal, learned counsel for the petitioner.

(3.) Mr. Pramod Bailwal, Advocate, has submitted that the Application for temporary injunction has been pending for the last three and a half months. He submitted on instructions that the petitioner wants to press only prayer no. (I).