VENKATESH N. Vs. PUTTARAMAIAH

JUDGEMENT

(1.) The limited grievance of the petitioner who is arrayed as 7 th defendant in O.S.No.25402/2020 on the file of LVII Addl.City Civil and Sessions Judge, Mayo Hall Unit, Bangalore, is that the application filed under Order 39 Rule 4 CPC by the defendants 1, 3, 4 and 5 bearing I.A.No.1/2022 for vacating ex-parte temporary injunction has not been considered and disposed of so far by the trial court and as such, the petitioner is before this Court by way of the present petition.

(2.) Heard learned counsel for the petitioner and perused the material on record.

(3.) It is seen that the matter is posted before the trial court on 8/8/2023. Under these circumstances, the trial court is directed to dispose of the aforesaid application I.A.1/2022 filed under Order 39 Rule 4 CPC by defendants 1, 3, 4 and 5 within a period of one month from 8/8/2023.