AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioners move the application in person.
The present revision is directed against an order dated July 7, 2017, whereby the court below has directed that the plaintiff has to conclude hearing of
an application under Order XXII Rule 10 of the Code of Civil Procedure, for addition of a transferee pendente lite, after the hearing of an application
under Section 10 of the Code of Civil Procedure for stay of the suit.
The petitioners submit that the suit property has been transferred in favour of third parties in violation of an order of injunction and that the alleged
transferees are harassing and threatening the petitioners, for which the petitioners are in serious apprehension of danger. The petitioners also submit
that there are aged members in their family, for which they are all the more apprehensive.
However, it appears that the impugned order is innocuous and no right of any of the parties has been decided by virtue of the same. As such, the
impugned order does not call for any interference.
Accordingly, C. O. No. 717 of 2018 is disposed of without interfering with the impugned order.
It is made clear that the disposal of this revisional application will not preclude the petitioners from approaching the trial court to seek redress of their
grievance, as indicated above.
Upon any such application being taken out by the petitioners in the court below, the court below will make all endeavour to dispose of the same at the
earliest upon hearing both sides.
There will be no order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities.