ERANNA Vs. P. VISHWANATH

JUDGEMENT

(1.) This petition by the defendant No.34 in O.S.No.1723/2014 on the file of the Senior Civil Judge and JMFC, Bengaluru Rural District, Bengaluru (for short, 'the trial Court') seeks a direction to the trial Court to consider and pass appropriate orders on I.A.No.VI dtd. 3/11/2015 filed by the petitioner under Order VII Rule 11 of the Code of Civil Procedure, 1908 (for short, 'CPC') for rejection of the plaint. For the order proposed, notice to the respondents stands dispensed with.

(2.) The sole grievance of the petitioner in the present petition is that the petitioner has filed I.A.No.VI under Order VII Rule 11 of CPC seeking rejection of the plaint way back in the year 2015 and the said application has not been disposed of even till today and as such, the petitioner is before this Court by way of the present petition.

(3.) In view of the submission made by the learned counsel for the petitioner that he is ready to submit his arguments on the said application, without expressing any opinion on the merits/demerits of the rival contentions of both sides, I deem it just and appropriate to dispose of this petition directing the trial Court to consider and pass appropriate orders on I.A.No.VI filed by the petitioner under Order VII Rule 11 of CPC within a period of one [1] month from the date of next hearing before the trial Court. The petition stands disposed of accordingly.