MADDELA KISTAIAH Vs. BEKKANTI DEVAIAH

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioners/defendant Nos.1 and 2, aggrieved by the order, dated 20.11.2018, passed in I.A.No.216 of 2018 in O.S.No.90 of 2018, by the Junior Civil Judge, Dubbak, whereby, ex parte interim injunction order was passed against the revision petitioners/defendant Nos.1 and 2 and other defendants, restraining them from interfering with the peaceful possession and enjoyment of the respondents 1 and 2 herein/plaintiffs over the petition schedule property.

(2.) Heard the learned counsel for the revision petitioners/defendant Nos.1 and 2 and perused the record.

(3.) The learned counsel for the revision petitioners/defendant Nos.1 and 2 would contend that the order under challenge is an ex parte interim injunction order, which was passed on 20.11.2018. Order XXXIX Rule 3A of CPC mandates that when an ex parte order is passed in an Interlocutory Application, the said Interlocutory Application is required to be disposed of within a period of thirty (30) days from the date of passing such order. The subject interlocutory application has not been disposed of yet and ultimately prayed to direct the Court below to dispose of the subject interlocutory application expeditiously.