S.G. THRUPTHI Vs. P. VEENA

JUDGEMENT

(1.) The petitioners being the defendants in an injunctive suit in O.S.No.293/2015 filed by the respondents herein are invoking the writ jurisdiction of this Court seeking invalidation of the order dated 07.10.2017 entered by the learned Senior Civil Judge, Pavagada in respondent's M.A.No.6/2017 whereby the respondent's application in IA No.1 filed under Order XXXIX Rule 1 & 2 having been favoured, the petitioners' application in IA No.2 filed under Order XXXIX Rule 4 has been rejected. After service of notice, the respondent has entered appearance through her counsel and resists the writ petitions.

(2.) Learned counsel for the petitioners vehemently argues that:

(3.) The learned counsel for the respondent per contra makes submission in justification of the impugned orders contending that: