LAWS(P&H)-1990-8-152

STATE BANK OF PATIALA Vs. HARISH NARANG

Decided On August 06, 1990
STATE BANK OF PATIALA Appellant
V/S
HARISH NARANG Respondents

JUDGEMENT

(1.) This revision petition is directed against the order of the District Judge, Rohtak reversing on appeal the order of the trial Court and granted ad interim injunction restraining the petitioners (defendants) from relieving the respondent (plaintiff) from his duties at Rohtak. It is well settled that this court should not interfere with the discretionary orders passed by the Courts below unless these are manifestly unjust, perverse or unwarranted by law. In the circumstances of the case, I do not think that the learned District Judge has exercised his discretion erroneously. There is no error much less error of law.

(2.) The revision petition is dismissed. However, it is brought to my notice that the suit filed by the respondent is still at the initial stage. It is unfortunate that the trial Court has not proceeded with the suit expeditiously. Under the circumstances, I direct the trial Court to dispose of the suit within six months from the date of receipt of this order.