(1.) This petition is directed against the impugned order dtd. 21/4/2023 passed in O.S.No.2826/2023 by the XXXV Additional City Civil & Sessions Judge, Bengaluru Rural District whereby the application I.A.No.II & III filed by the petitioners for ex parte temporary injunction whereby the trial court declined to grant ad- interim ex parte order of temporary injunction in favour of the petitioners/plaintiffs against the respondents-defendants and directed issuance of suit summons and notice to the respondents- defendants returnable by 1/6/2023.
(2.) Heard the learned counsel for the petitioners and perused the material on record.
(3.) The above petition having filed on 24/5/2023 came up before this court on 30/5/2023, on which date this Court noted that suit was filed for appearance of respondents-defendants on 12/6/2023 and accordingly, posted the present petition to this date i.e., 2/6/2023.