AI Structured Summary
Not yet generated for this judgment
Judgment
This revision petition is filed under Article 227 of the Constitution of India, aggrieved by non-disposal of I.A. No. 752 of 2026 in O.S. No.174 of 2026 on the file of the Court of the Civil Judge (Junior Division), Madakasira, filed under Order XXXIX, Rules 1 & 2 of C.P.C.
Heard the learned counsel for the revision petitioners / defendants. He submitted that counter has been filed in the petition on 18.09.2026 and requested to direct the trial Court to dispose of the impugned petition expeditiously.
Perused the record.
Since the counter had already been filed, the civil revision petition is disposed of giving liberty to the revision petitioners to file a memo before the trial Court for early disposal of application in I.A.No.752 of 2026 in O.S. No.174 of 2026, upon which, the trial Court may dispose of the petition as early as possible. There shall be no order as to costs.
Pending miscellaneous applications, if any, shall stand closed.