REGENT COMPUTRONICS PVT. LTD.

Siripurapu Sai Babu Appellant

V/S

Siripurapu Srinivas Respondents

Referred Judgements :-

SANTOSH KUMAR VS. BHAI MOOL SINGH [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
DAHYA LALA VS. RASUL MAHOMED ABDUL RAHIM [REFERRED TO]
PROVINCIAL TRANSPORT SERVICES VS. STATE INDUSTRIAL COURT NAGPUR [REFERRED TO]
NIBARAN CHANDRA BAG VS. MAHENDRA NATH CHUGHUL DECEASED AFTER HIM HIS HEIR AND LEGAL REPRESENTATIVE [REFERRED TO]
TRIMBAK GANGADHAR TELANG VS. RAMCHANDRA GANESH BHIDE [REFERRED TO]
MANI NARIMAN DARUWALA ALIAS BHARUCHA VS. PHIROZ N BHATENA:PHIROZ N BHATENA [REFERRED TO]
FATMABIBI USMAL PATEL VS. MANGUBEN PRANBHAI THAKKAR [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
STATE OF KERALA VS. K SAROJINI AMMA [REFERRED TO]

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India, seeking for a direction to the trial Court to dispose of the Interlocutory Application in I.A.No.1893 of 2019 in O.S.No.216 of 2019 on the file of Principal Junior Civil Judge, Palakol.

(2.) Heard arguments of the learned counsel for the petitioners.

(3.) This Court is of the view that no notice is required to be issued to the respondent since a direction sought by the petitioners is to the trial Court to dispose of the I.A.No.1893 of 2019. The Courts are expected to dispose of Interlocutory Applications within one month, if an interim injunction is granted as per Order XXXIX Rule 3-A of CPC. Order XXXIX Rule 3-A of CPC, which reads as under:

Click here to view full judgment.

SIRIPURAPU SAI BABU Vs. SIRIPURAPU SRINIVAS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address