INEELAWA Vs. MAHANTAYYA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) RESPONDENT-PLAINTIFF filed a suit O. S. No. 233 of 2001 against the petitioner defendants. Respondents obtained an order injunction. Defendant-petitioners filed an application for vacating the injunction granted in favour of the respondents. The same remains not considered on the ground that the respondent did not pay the Court fee. It is in these circumstances, petitioners are challenging the order dated 13-2-2002 and 21-2-2002.

(3.) IN these circumstances, without going into the merits of the matter, I deem it proper to dispose of the petition with a direction to the learned Judge to consider and dispose of the application filed by the defendants-petitioners on or before 20-4-2002. All other contentions of either parties are left open.