OMIKA DEVI Vs. INDIAN BANK (ALLAHABAD BANK)

JUDGEMENT

(1.) Heard Shri H.K. Asthana, learned counsel for the plaintiff-appellant and Shri Habib Ahmad, learned counsel for the respondent No.1-Bank.

(2.) Counter and rejoinder affidavits in between the appellant and respondent No.1 have been exchanged. In view of the order proposed to be passed, it is not necessary to issue notice to the remaining respondents, particularly when the matter is running in the list of fresh cases for the last one year.

(3.) The instant appeal under Order XLIII Rule 1(r) of Civil Procedure Code, 1908 assails the validity of order dtd. 19/10/2023 whereby the learned Civil Judge, (Senior Division), Gorakhpur has rejected the plaintiff's injunction application in Original Suit No.186 of 2022 (Smt. Omika Devi v. Indian Bank (Allahabad Bank) and others).