ARVIND HOMES PRIVATE LIMITED Vs. BHARATH KUMAR C

JUDGEMENT

(1.) This writ petition is filed challenging the order dtd. 9/3/2023 in O.S. 1052/2022 on the file of Senior Civil Judge, Devanahalli.

(2.) The writ petitioner is defendant No.14 in the suit. The trial court directed the defendants to maintain status quo till further orders. The grievance of the petitioner is that without specifying the nature of status quo to be maintained the trial court should not have passed such an order. It is also submitted by Sri Srinivas Raghavan, learned Senior Counsel for the petitioner that reasons should have been assigned by the trial court for directing the defendants to maintain status quo and therefore writ petition under Article 227 of the Constitution of India can be filed challenging this kind of an order.

(3.) On 16/3/2023 when this writ petition came up before the coordinate Bench of this court an interim order was passed.