SHAIK SANAULLA Vs. D SURESH KUMAR

JUDGEMENT

(1.) THIS CRP has been filed questioning the action of the lower Court in not numbering the suit filed for injunction in CFR No.10348 of 2014.

(2.) THE contention of the petitioner is that he filed the suit for injunction and the lower Court except assigning CFR No.10348 of 2014 did not take any steps either to register the suit or to give any interim directions in the interlocutory application.

(3.) ORDER 39 Rule 1 CPC is as follows.