SRINIVAS Vs. PACIFICA HOTELS BANGALORE PROJECT PRIVATE LIMITED

JUDGEMENT

(1.) THE petitioners seek for a writ of mandamus to consider the applications I.A.Nos.1, 2, 3 and 4 in O.S.No.4620/2011.

(2.) I.A.Nos.1 and 2 has been filed by the plaintiffs- respondents. I.A.Nos.3 and 4 are filed by the petitioners � defendants. I.A.No.3 is an application filed under Order VII Rule 11 of CPC seeking rejection of the plaint whereas I.A.No.4 is an application filed under Order 39 Rule 4 of CPC seeking vacating of stay as the temporary injunction was granted in favour of the respondents � plaintiffs.

(3.) UNDER these circumstances, it would be just and proper to direct the trial Court to hear and dispose off I.A.Nos.3 and 4 in accordance with law within a period of two weeks from the date of receipt of a copy of this order.