G. RAAKESH REDDY Vs. SINGAM NARSINGH RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the Docket Order dt.20/6/2022 in IA.No.94 of 2022 in OS.No.386 of 2022 on the file of the Principal Junior Civil Judge-cum-Metropolitan Magistrate at Malkajgiri, Medchal-Malkajgiri District, as being illegal and perverse.

(2.) Petitioner herein is the plaintiff in the suit. The suit is filed seeking permanent injunction against the respondents/defendants, restraining the Respondent/ defendants, their agents, etc., from interfering with the peaceful, physical, possession of the Petitioner/Plaintiff's suit schedule property.

(3.) Along with the suit, the petitioner had also filed IA.No.94 of 2022 seeking temporary injunction The Court below by Docket Order dt.13/6/2022 granted ex-parte temporary adinterim injunction till 20/6/2022 directing the petitioner/plaintiff to comply with Order XXXIX Rule 3 of CPC to cause service of notices to the respondents personally by the said date, failing which there shall not be any extension. On 20/6/2022, the Court below dismissed the application filed for extension of the temporary injunction observing that the petitioner failed to comply with the conditional order of serving notices to all the respondents.