DR. JAMSHED KHAN Vs. NAGAR NIGAM, BAREILLY

JUDGEMENT

(1.) Heard Sri Amit Krishna, learned counsel for the petitioner, Sri Hemant Kumar, learned counsel for the contesting respondentdefendants namely Nagar Nigam, Bareilly.

(2.) By means of this petition under Art. 227 of the Constitution, the petitioner has prayed for in the nature of temporary injunction seeking to restrain the order as against the defendant from carrying out any temporary injunction activity in respect of already constructed hospital by the petitioner situate at Plot No. 228/1 in the area known as Nagar Nigam, Bareilly.

(3.) It is submitted by the learned counsel for the petitioner that the situation has arisen to file this petition before this Court even while his application for temporary injunction in O.S. No. 907 of 2021 is still pending because the respondent-authority, Nagar Nigam, Bareilly have tried to interfere in the peaceful possession of the petitioner despite having put in appearance in the pending suit.