RAJ BAHADUR Vs. STATE

JUDGEMENT

(1.) SATYA Poot Mehrotra and Pankaj Mithal, JJ. - The present writ petition has been filed making the following prayers:

(2.) FROM a perusal of the averments made in the writ petition it transpires that the petitioners have already filed a suit being Suit No. 195 of 2011 against the respondent Nos. 4 to 9 praying for grant of decree of permanent injunction against the said respondents making identical restraint order as prayed for in the present writ petition. The said suit is pending in the court of Civil Judge (Junior Division), Fatehpur.

(3.) THE writ petition is liable to be dismissed on the aforesaid ground, and the same is accordingly dismissed on the said ground.