ASHARFI LAL KUSHWAHA Vs. RAJ BAHADUR AND OTHERS

JUDGEMENT

(1.) IN Original Suit No. 1339 of 2011 (Raj Bahadur and Others Vs. Heera Lal and Others) an ex -parte injunction was granted. Petitioner has put in appearance and filed objection but the application is not finally decided.

(2.) PETITIONER has filed this writ petition for a direction upon Civil Judge (Junior Division)/Additional Judge, Small Causes Court, Allahabad to consider and decide the temporary injunction application paper no. 6 -C filed in aforesaid suit after considering the objections.