Devan Ramachandran, J
1. When this matter was heard by this Court on 08.09.2023, the following order had been issued:
“The learned District Judge has already heard the application for vacating the ad interim injunction granted and had posted the same for orders on 04.09.2023 and then adjourned the case to 23.09.2023, as informed by the Registry.
Since the application was already heard and has been reserved for orders by the District Court, it is not proper to interfere at this stage, notwithstanding the vehement and persuasive submissions raised by the learned counsel for the petitioner”.
2. The learned counsel appearing for the 1st respondent - Sri.Subesh Rishikesh, affirms that orders have not been yet issued by the learned District Court.
In the afore circumstances, I close this Original Petition, without entering into the merits of the controversy presented and leaving all contentions of the petitioner and parties open; however, directing the learned District Judge to ensure that final orders in the application are issued, within a period of 10 days from the date of receipt of a copy of this judgment.
