RAMAKRISHNAPPA Vs. K.R. RAMESH

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 17/6/2023 passed in O.S.No.999/2023 by the VII Addl.Senior Civil Judge, Bengaluru Rural District, Bangalore, whereby the trial court refused to pass an ex-parte order of temporary injunction in favour of the plaintiffs against the defendants and directed issuance of notice to the defendants returnable by 10/8/2023.

(2.) Learned counsel for the petitioner submits that liberty may be reserved in favour of the petitioners to get the matter preponed before the trial court and request the trial court to consider and pass appropriate orders on I.A.Nos.1 and 2 as expeditiously as possible. The said submission is placed on record.

(3.) Accordingly, the petition is disposed of without interfering with the impugned order and by reserving liberty in favour of the petitioners to request the trial court to pre-pone / advance the matter from 10/8/2023 to an earlier date, so as to enable the trial court to consider and pass appropriate orders on I.A.Nos. 1 and 2 as expeditiously as possible.