Anil Kumar, J. - (1.) Heard Shri Rama Shanker Singh, learned counsel for the petitioner and perused the record.
(2.) As the controversy involved in the present case is trivial in nature, so notices to opposite party nos.1 to 5 are dispensed with.
(3.) Shri Rama Shanker Singh, learned counsel for the petitioner submits that the petitioner has filed a suit for cancellation of Will deed and permanent injunction registered as Regular Suit No.2567/2014 (Vijay Kumar Singh Visen v. Pradeep Kumar Singh Visen & Ors.) in the Court of Additional Civil Judge (Senior Division), Court No.22, Lucknow In the said matter, an application for grant of temporary injunction under Order 39 Rule 1 and 2 C.P.C. has been moved. On the said application, the trial Court had issued notices to the respondents to file objection.;