MADHU MANCHANDA AND ANR Vs. KRBL LIMITED

JUDGEMENT

(1.) Notice. Mr. Rajiv Nayar, Sr. Advocate, accepts the notice on behalf of the respondent.

(2.) After making some submissions, the learned counsel for the appellants does not press the appeal but submits that directions may be issued to the Trial Court to dispose of application under Order 39 Rule 1 and 2 CPC filed by the respondent/plaintiff and their application under Order 39 Rule 4 CPC. The next date of hearing before the Trial Court is 22.01.2019.

(3.) Ex-Parte injunction was granted by the trial court on 02.05.2016 against the appellant on the application of the respondent under Order 39 Rule 1 and 2 CPC. The application for vacation of stay under Order 39 Rule 4 CPC was filed by the Appellant on 19.05.2016. Both these applications are still not disposed of by the Trial Court.