- (1.) Heard Sri Anjani Kumar Dvivedi, learned counsel for the petitioners, Sri Ajay Pratap Singh, learned counsel appearing for the respondent Nos. 2 to 4. Sri U.N. Misra has also been heard, who has been instructed by the appropriate authority of this Court and instructions have also been received by him from the District Judge, Sultanpur.
(2.) Though, the subject matter of this writ petition appears to be trivial, however, at the outset I may observe that the same is quite disturbing.
(3.) A suit for permanent injunction was filed by the respondent Nos. 2 to 4 against the petitioners which was presented for registration on 01.08.2014. Along with the suit, an application for grant of ad interim injunction under Order 39 Rules 1 and 2, C.P.C. was also filed, on which, an order was passed by the learned trial court for issuing notices to the petitioners. The matter was listed on 18.08.2014 which was a holiday and hence, the case was taken up on next day i.e. 19.08.2014.;