B.P.MANJUNATH Vs. P. SARVAMANGALA

JUDGEMENT

(1.) The relief sought for in the present writ petition is only for direction to the trial Court to dispose of pending I.As. No.1 to 4 in time bound frame. Since no relief is sought as against respondents, service of notice is dispensed with.

(2.) Heard Sri Poonacha C.M., learned counsel for the petitioner.

(3.) Petitioner has filed O.S.No.6154/2015 on the file the City Civil Judge for partition and separate possession among other reliefs. Petitioner has also filed I.A.Nos. 1 to 4 seeking various interim reliefs. The said suit is filed along with I.As. No.1 to 4 on 14.07.2015.