MIRZA MUJAHID BAIG Vs. CHALLA SHEKAR

JUDGEMENT

(1.) This civil revision petition is filed under Article 227 of the Constitution of India, aggrieved by the Docket Order dated 31.01.2020 passed by the learned Senior Civil Judge, Manthani, Karimnagar District, in SR No.CMA/7/2020 COR No.TSKA 0A0000072020, returning the petition on the ground of maintainability.

(2.) Heard learned counsel for the petitioner/defendant. In the facts of the present case, this Court does not consider it necessary to issue notice to the respondent/plaintiff. For the sake of convenience, the parties would be referred as plaintiff and defendant.

(3.) The grievance of the defendant is that in I.A.No.175/2019 in O.S.No115/2019 on the file of Additional Junior Civil Judge, Manthani, filed by the plaintiff, ad interim injunction was granted on 08.11.2019. Immediately, the defendant filed written statement, along with a counter-claim, on 21.11.2019; and at the request of learned counsel for the defendant, the matter was taken up on 21.11.2019 itself and the defendant's arguments were heard. However, at the request of the learned counsel for the plaintiff, the matter was adjourned to 26.11.2019 making it clear that till such time there shall be no extension of the ad interim injunction granted in plaintiff's favour .