PRAKASH T. SOANS Vs. T. RAGHAVENDRA GOWDA

JUDGEMENT

(1.) Petitioner being the 5th defendant in a Trust Suit in O.S.No.3833/2020 u/s.92 of CPC, 1908 is at the door steps of the writ court for assailing the order dated 13.10.2020, a copy whereof is at Annexure-A, whereby the learned Principal City Civil Judge, Bengaluru (CCH-1) has over-ruled his objection to the consideration of applications in I.A. Nos. I to IX filed by the respondent-plaintiffs till after his application in I.A.No.11 filed under Order VII Rule 10 of the Code is heard and decided.

(2.) The 1st respondent being the plaintiff no.1 has entered caveat through his counsel and resists the writ petition making vehement submission in justification of the impugned order and the reasons on which it is structured.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter for the following reasons: