V. SUNITHA Vs. M. PRABHAKAR GOUD

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of the Constitution of India is filed against the docket order dated 12.10.2020, passed by the learned III Additional Sessions Judge, Gadwal, in I.A.No.141 of 2020 in O.S.No.5 of 2020.

(2.) Learned counsel for the petitioners states that the petitioners/plaintiffs filed the above I.A under Order XXXIX Rule 1(a) C.P.C. r/w Section 151 C.P.C. to issue an ad-interim injunction restraining the respondents from alienating the suit schedule property or any part thereof, but, the Court below is not disposing of the said I.A, and therefore, he prays to issue a direction to the Court below to dispose of the said I.A. as expeditiously as possible, in view of the urgency pleaded therein.

(3.) As the petitioners merely seek a direction to the trial Court to dispose of the pending I.A., this Court deems it unnecessary to put the respondents on notice or afford them an opportunity of hearing and go into the merits of the case.