CHETHAN GOWDA. L. S. Vs. GANGADHARA PATEL H.

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 28/3/2023 passed in O.S.No.2092/2023 on the file of the XXV Additional City Civil and Sessions Judge, Bengaluru (for short, 'the trial Court') whereby, the trial Court passed an ad interim ex parte order of temporary injunction against the petitioners-defendants.

(2.) On the last date of hearing, this Court passed the following interim order:

(3.) Today, it is brought to my notice that the aforesaid applications viz., I.A.No.1 and I.A.No.2 are still pending adjudication before the trial Court in the suit, which presently stands posted on 15/6/2023. Under these circumstances, though several contentions have been urged by both sides in support of their respective claims in the suit as well as before this Court, without expressing any opinion on the merits/demerits on the rival claims, I deem it just and appropriate to dispose of this petition by directing the trial Court to consider and dispose of I.A.No.1 and I.A.No.2 in accordance with law and at any rate on or before 15/7/2023 without being influenced by the findings and observations recorded by the trial Court as well as this Court in the aforesaid interim order or by this order. It is directed that till the trial Court considers and passes appropriate orders on I.A.No.1 and I.A.No.2, the interim order dtd. 2/6/2023 shall continue to remain in force and operate between the parties. All rival contentions on all aspects of the matter are kept open and no opinion is expressed on the same. With the aforesaid observations, the petition stands disposed of.