LAWS(JHAR)-2013-4-77

GOURI BANERJEE Vs. STATE OF JHARKHAND

Decided On April 15, 2013
GOURI BANERJEE Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) THE petitioner by way of the present petition under Article 227 of the Constitution of India has prayed for issuance of an appropriate writ/order/direction for quashing and setting aside the order and judgment dated 16.09.2010 passed by the learned 1st Additional District & Sessions Judge, Jamshedpur in Misc. Appeal No. 4 of 2010, whereby the Misc. Appeal preferred against the order dated 31st March, 2010, passed by the learned Sub Judge I, Jamshedpur in Title Suit No. 143 of 2009 was rejected. The said Appeal was preferred against the application filed under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure seeking grant of temporary injunction against the State.

(2.) HEARD the learned counsel for the petitioner as well as the Respondent -State Government.

(3.) IT appears that after preliminary hearing of this petition, by order dated 29th April, 2011, the operation, execution and implementation of the order passed by the trial court dated 31st March, 2010 in Title Suit No. 143 of 2009 as well as the order passed by the lower appellate court dated 16 th September, 2010 in Misc. Appeal No. 4 of 2010 (Annexure 3 and 9 respectively) have been stayed.