R Raghunandan Rao, J
Court made the following order:
1. The petitioner herein had filed O.S.No.527 of 2020 before the Principal Junior Civil Judge, Madanapalle, for permanent injunction against the respondents in relation to the suit schedule property.
2. I.A.No.396 of 2020 filed by the petitioner, for temporary injunction pending suit, was granted by an order dated 09.11.2020. Aggrieved by the same, the respondents had moved the II Additional District Judge, Madanapalle, by way of C.M.A.No.10 of 2021. This appeal came to be allowed on 01.11.2022, setting aside the order of the trial Court and remanding the matter back to the trial Court for disposing of the I.A.No.396 of 2020 on merits and hearing both parties as expeditiously as possible.
3. Aggrieved by the said order, the petitioner has moved the present Civil Revision Petition.
4. Sri MD. Saleem, learned counsel for the petitioner would submit that the respondents herein are not cooperating in the disposal of the I.A. As a result of which, no interim injunction is available to the petitioner to protect the property.
4. In such circumstances, it would be appropriate to dispose of this Civil Revision petition with a direction to the trial Court to consider and pass orders in I.A.No.396 of 2020 expeditiously and preferably within four months from the date of receipt of this order.
5. Accordingly, the Civil Revision Petition is disposed of. There shall be no order as to costs.
Miscellaneous petitions, pending if any, shall stand closed.
