PUSHPA BHATT Vs. CHANDRAKALA JOSHI

JUDGEMENT

(1.) Registry has pointed out defect that copy of order dtd. 20/12/2025 is required. Learned counsel for petitioner submits that the order sheet dtd. 20/12/2025 had not been signed and unavailable for being placed on record, thus, petitioner was constrained to obtain question and answer note/clarification from learned Trial Court regarding proceedings that had taken place on 20/12/2025. He further submits that the learned Trial Court is presently closed on account of the winter vacation.

(2.) Having heard learned counsel for petitioner, this Court is satisfied with the submission made by learned counsel for petitioner. Since, the defect pointed out by the Registry is trivial in nature, therefore, the same is ignored.

(3.) Learned counsel for the petitioner at the outset made a request to this Court to not press the prayer No.I to the writ petition, whereby, the order dtd. 18/1/2024 was prayed to be quashed to the extent of refusal of grant of ex parte temporary injunction in favour of the petitioner-plaintiff and the order dtd. 20/12/2025, whereby, learned Trial Court failed to grant temporary injunction in favour of the petitioner and merely directed the respondent-defendant to file objections thereto.