MOHD HAJI MIYA Vs. M. A. AZIZ

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of the Constitution of India is filed seeking expeditious disposal of I.A.No.1094 of 2019 in O.S.No.1635 of 2013 on the file of the XIV Additional District Judge, Ranga Reddy District, at L.B. Nagar.

(2.) Learned counsel for the petitioners/plaintiffs has stated that the above suit filed by the petitioners seeking cancellation of the Registered Agreement of Sale-cum-General Power of Attorney & perpetual injunction, was dismissed for default on 10.06.2019. Learned counsel has further stated that the petitioners filed the above I.A. on 09.07.2019 seeking to set aside the dismissal for default order dated 10.06.2019 and to restore the suit to its file, 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.

(3.) Learned counsel for the respondents/defendants has stated that he has no objection if a direction is given to the Court below to dispose of the said I.A. on merits by fixing a time frame.