L. JAYALAKSHMI Vs. K.M. BALAKRISHNA SHARMA

JUDGEMENT

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

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

(3.) Learned counsel for the petitioner submits that though the petitioner has filed I.A.Nos.5 and 6 for temporary injunction as long back as in August, 2025 seeking urgent interim reliefs, the Trial Court has not considered or passed appropriate orders on the said applications and in view of urgency, petitioner is before this Court by way of the present petition seeking appropriate directions to the Trial Court in the suit in O.S.No.349/2019, which currently stands posted on 14/1/2026.