BALAMANJUNATHA SWAMIJI Vs. POWER TV NEWS

JUDGEMENT

(1.) Heard the learned counsel for the appellant. The respondents are served and unrepresented.

(2.) The appellant has filed this appeal praying to set aside the order dtd. 22/3/2024 passed on I.A. No.1 of 2024 in Original Suit No.2140 of 2025 pending on the file of the III Additional City Civil and Sessions Judge, Bengaluru.

(3.) The order dtd. 22/3/2024 passed on I.A. No.1 of 2024 reads as under: