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Judgment
The present writ petition is filed seeking a direction for the expeditious disposal of I.A. No. 4 in O.S. No. 4589/2026 within a stipulated time frame.
Learned counsel appearing for the petitioner submits that I.A. No. 4 has been filed seeking police protection for the enforcement of the ad interim order of temporary injunction dated 02.07.2026 passed by the Trial Court.
Learned counsel appearing for the respondents submits that the matter is listed for orders before the Trial Court on 04.11.2026. In view of the same, it is submitted that no further directions are warranted.
Considered the submissions made by learned counsel for the parties and perused the material on record.
I.A. No. 4, filed on 03.10.2026, seeks police protection for the enforcement of the interim order of temporary injunction. The said application warrants expeditious consideration.
It is submitted that the application is listed for orders on 04.11.2026. In the event the Trial Court is unable to pass orders on the said date for any reason, the application shall be considered and disposed of within ten days thereafter.
With the above observations and directions, the writ petition stands disposed of.