JEETENDRA MUTHA Vs. RAMESH KUMAR

JUDGEMENT

(1.) In this petition, petitioner seeks the following reliefs:

(2.) Heard learned Senior Counsel for the petitioners and perused the material on record. For the order proposed, notice to respondents is dispensed with.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned Senior Counsel for the petitioner submits that though the petitioners - defendant Nos.30, 31 and 32 had filed written statement along with objections to I.A.Nos.1/2023 and 2/23 filed by the plaintiffs for Temporary Injunction, without considering or disposing of the said applications on merits, the trial Court has directed the petitioners not to alienate the suit property until further orders and as such, petitioners are before this Court by way of the present petition.