KAPILA KRISHNAMURTHY Vs. R. ASHOK KUMAR

JUDGEMENT

(1.) The limited grievance of the petitioners in the present petition is that though the petitioners - defendant Nos.5 - 16 have filed application - I.A.No.18/2022 seeking rejection of the plaint, the Trial Court has not considered or passed appropriate orders on the same so far and as such, the petitioners are before this Court by way of the present petition.

(2.) Heard learned counsel for the petitioners and perused the material on record.

(3.) It is seen that the suit presently stands for plaintiff's evidence before the Trial Court on 28/7/2023. Under these circumstances, I deem it just and appropriate to dispose of this petition by directing the Trial Court to consider and pass appropriate orders on I.A.No.18 within a period of two months from the date of receipt of a copy of this order.