PRAMEELA Vs. COMMISSIONER B.B.M.P.

JUDGEMENT

(1.) The instant writ petition is filed seeking for the following reliefs:

(2.) The plaintiff/petitioner had filed O.S.No.721/2022 before the Principal Civil Judge, Bengaluru Rural, seeking a decree of permanent injunction against the defendant/respondent. In the said suit, she had also filed an application in I.A.No.II under Order XXXIX, Rule 1 and 2 read with 151 of CPC, seeking for an ad-interim order of injunction. The Trial Court vide order dtd. 9/6/2022 had issued summons and emergent notice on I.A.No.II to the defendant. Being aggrieved by the same, the petitioner had approached this Court in this writ petition.

(3.) This Court vide its order dtd. 30/6/2022, while issuing emergent notice to the respondent, had granted an interim order restraining the respondent/Bruhat Bengaluru Mahanagara Palike (BBMP) from demolishing the Nandini Milk Booth/Parlor and dispossessing the plaintiff/petitioner from the said Milk Booth/Parlor till the application filed in I.A.No.II under Order XXXIX, Rule 1 and 2 of CPC is decided by the Trial Court.