LAWS(ALL)-2024-4-2

BRIJRAJ KISHOR PANDEY Vs. KRISHNA CHANDRA MISHRA

Decided On April 05, 2024
Brijraj Kishor Pandey Appellant
V/S
Krishna Chandra Mishra Respondents

JUDGEMENT

(1.) Heard Ms. Ruchi Singh, learned counsel for the petitioner.

(2.) The instant petition has been preferred seeking expeditious disposal of an application under Order 39 Rule 1 and 2 C.P.C. filed in Original Suit No.521/2023.

(3.) The contention is that the petitioner has instituted Original Suit bearing No.521/2023 - Brijraj Kishor Pandey Vs. Krishna Chandra Mishra and Others, before Civil Judge (Junior Division), Kunda, District Pratapgarh seeking an injunction against the private respondents.