Anil Kumar, J. - (1.) HEARD Sri P.N. Mishra, learned Counsel for the Petitioner and Sri Avnish Parihar, Advocate holding brief of Sri Manish Kumar, learned Counsel for the Respondents.
(2.) FACTS in brief are to the effect that initially Petitioner filed a Suit for cancellation of a sale deed and permanent injunction registered as Regular Suit No. 1662 of 2010 in the Court of the Civil Judge Sought (Jr. Div.), Court No. 24, District Sultanpur and in the said Suit, Petitioner moved an application for temporary injunction registered as Paper No. 4GA2, came up for consideration before the court below on 20.12.201. After hearing the counsel for the Petitioner/Plaintiff, the court below came to the conclusion that before granting ex -parte injunction order, it is necessary to her the Defendant in the suit. Accordingly, notices were issued. In view of the abovesaid facts, learned Counsel for the Petitioner submits that there is no justification or reason on the part of the court below not to grant temporary injunction in favour of the Petitioner/Plaintiff and also prayed that the court below be directed to consider and dispose of the matter in question at an early date.
(3.) I have heard the learned Counsel for the Petitioner and gone through the record.;