JAGDEEP Vs. ARJUN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Respondents.

(2.) Learned counsel for the petitioner pray for expeditious disposal of the said application.

(3.) This Court has already directed all the subordinate courts to ensure disposal of interim injunction applications within six months failing which, they shall have to record reasons. The said direction was issued by the letter dtd. 16/8/2017 bearing No.CL No.24/Admn. G-II, dated Allahabad 16/8/2017 and same is quoted below:-