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Judgment
This revision petition is filed under Article 227 of the Constitution of India, aggrieved by non-disposal of I.A. No. 928 of 2025 in O.S. No.212 of 2025 on the file of the Court of the Civil Judge (Junior Division), Madakasira, filed under Section 94 (C) and Order XXXIX, Rules 1 & 2 of C.P.C.
The learned counsel for the revision petitioner / defendant submitted that the trial Court had granted ad-interim injunction on 18.12.2025 in favour of the plaintiff / respondent herein who filed the suit against the revision petitioner and the same is being extended from time to time (i.e., 27.03.2026, 04.05.2026, 27.07.2026, 15.09.2026, 27.10.2026 & 20.11.2026), despite a counter had been filed on 25.02.2026 along with all necessary documents in support of the defence, and thereby, the revision petitioner is put to hardship due to the interim order.
Perused the record.
The dates noted above clearly indicate that no due importance has been given to the disposal of the petition, despite filing counter. In view thereof, the revision petition is disposed of directing the trial Court to dispose of I.A. No. 928 of 2025 in O.S. No.212 of 2025, on merits after hearing both the parties, within one (1) month from the date of receipt of copy of this order. There shall be no order as to costs.
Pending miscellaneous applications, if any, shall stand closed.