HARIPRAKASH SHARMA Vs. RAJEEV

JUDGEMENT

(1.) The present petition is filed by the petitioner seeking the relief in the nature of direction to the Trial Court to adjudicate the interlocutory application filed under Order XXXIX Rule 1 of the Code of Civil Procedure, as per Annexure-J in Misc. Case No.47/2021 on the file of the Prl. District and Sessions Judge, Mysuru, in a time bound manner and in a period not later than 60 days.

(2.) Misc. Case No.47/2021 has been filed by the petitioner under Sec. 92 of the Code of Civil Procedure seeking permission to file the suit and to seek the relief as sought for in the said petition.

(3.) Learned counsel for petitioners and respondents are present before the Court and submit that the Misc. Petition seeking permission to prosecute the suit is still pending consideration before the Trial Court. However, this Court, by the Order dtd. 8/4/2022, upon the submission made by learned counsel for petitioners, granted certain interim reliefs in the nature of direction to respondent No.1 to deposit the monthly rent before the Trial Court. It is submitted that respondent No.1 has been depositing the rent before the Trial Court. This Court also passed an order restraining the respondent No.1 from alienating the suit schedule property.