N R KRISHNAMURTHY Vs. PRAMILA R

JUDGEMENT

(1.) In this petition, the limited grievance of the petitioner is that the pending interlocutory applications for temporary injunction, vacation of temporary injunction and modification filed by the parties have not been disposed of by the trial court resulting in irreparable hardship to the petitioner and therefore, the petitioner is before this court by way of the present petition.

(2.) It is submitted that the matter is posted before the trial court on 18/4/2024 and necessary directions may be issued to the trial court to consider and dispose of the said applications within a stipulated time frame in the light of provisions contained in Order XXXIX Rule 3A of CPC.

(3.) Per contra, learned counsel for respondent No.1/plaintiff submits that he has no objection for the pending interlocutory applications to be disposed of by the trial court in accordance with law.