RAJESH KUMAR Vs. QREJENDRA KUMAR SAXENA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This is plaintiff's writ petition. Plaintiff alongwith plaint filed application for temporary injunction. Civil Judge (Junior Division), Rampur through order dated 31.1.2006 rejected the temporary injunction application. Against the said order plaintiff petitioner filed Misc. Appeal No.8 of 2006 which was dismissed by Additional District Judge, Court No.3, Rampur on 8.9.2006 hence this writ petition. In this writ petition on 14.12.2006 an order was passed directing the parties to maintain status quo on disputed rasta in question. No useful purpose will be served by disturbing the said order for few months.

(3.) Writ petition is disposed of with the direction to the trial court to decide the suit very expeditiously. No unnecessary adjournment shall be granted to the plaintiff-petitioner. If any adjournment is granted to him it shall be on heavy cost which shall not be less than Rs.500/- per adjournment payable before the next date failing which petitioner shall not be permitted to participate in the proceedings of the suit.