RAKESH KUMAR AND 2 OTHERS Vs. CHANDRA PRAKASH

JUDGEMENT

(1.) The sole relief claimed in the instant petition is for issuance of a direction to the trial Court to decide application for temporary injunction dated 30.11.2015, pending in Original Suit No. 192/2015, within a specified time.

(2.) The suit has been filed by the petitioners. Learned counsel for the petitioners submitted that on account of non-disposal of the application for temporary injunction, the petitioners are suffering irreparable loss and injury. He pointed out that the defendant respondent has already appeared in the proceedings and is contesting the same.

(3.) Having regard to the facts of the case and the submissions, the instant petition is disposed of by directing the trial Court to decide the application for temporary injunction, expeditiously, in accordance with law, without granting unnecessary adornments to the parties and preferably within a period of twelve weeks from the date of production of a certified copy of this order.