HARNARAYAN Vs. RAJESH PAL

JUDGEMENT

(1.) The instant petition filed under Article 227 of the Constitution of India challenging the order dated 09.02.2015 passed in Misc. Appeal No. 20/2014 by the learned 1st Addl. District Judge, Hoshangabad, affirming the order dated 17.07.2014 passed in Civil Suit No. 20-A/2014 by the learned Civil Judge Class-II, Seoni Malwa, District Hoshanganad, whereby the application filed by the plaintiff for temporary injunction has been rejected.

(2.) On due consideration and taking note of the fact that the instant petition has been filed in the year, 2015 and there is no order of stay in operation, it appears that by this time, the suit itself might have been decided by the learned trial Court and if it is not so, then the present petition is disposed of with a direction to the trail Court to decide the suit expeditiously, if not decided. The same shall be decided within a period of six months from today.

(3.) Accordingly the present petition is disposed of.