LAKSHMI Vs. S NATARAJAN

JUDGEMENT

(1.) THE petitioner/first defendant has filed this civil revision petition as against the order dated 11. 09. 2009 in I. A. No. 2085 of 2009 in O. S. No. 570 of 2009 passed by the learned I Additional District Munsif, Coimbatore in adjourning the i. A. No. 2085 f 2009 to 08. 10. 2009.

(2.) TO avoid an avoidable delay, the issuance of notice to the respondent is dispensed with.

(3.) THE learned counsel for the revision petitioner/first defendant submits that the trial Court is adjourning the I. A. No. 2085 of 2009 to different dates indefinitely without passing necessary orders and that in the interlocutory application, counter has been filed by the first respondent/ plaintiff on 08. 10. 2009 and from 08. 10. 2009, i. A. No. 2085 of 2009 has been adjourned to 29. 10. 2009 and from that date the matter now stands slated for enquiry on 08. 12. 2009 and in the interest of justice, this Court may direct the trial Court to dispose of the I. A. No. 2085 of 2009 in O. S. No. 570 of 2009 within reasonable time to be determined by this court.