S.R. Krishna Kumar, J
1. In this petition, petitioner seeks the following reliefs:
"(a) Issue a writ of mandamus directing the trial Court-1st Addl. Senior Civil Judge at Nelamangala to dispose off IAs No.5 and 6 as per Annexures C & D in the above suit OS No.264/2018 forthwith without granting further time to respondents No.1 to 4 herein as sufficient time is already granted to them to file objections;
(b) To pass such other just and equitable relief as the Hon'ble court deems fit in the circumstances of the case."
2. Heard learned counsel for the petitioner and perused the material on record.
3. Learned counsel for the petitioner submits that though the petitioner has filed I.A.Nos.5 and 6 for temporary injunction as long back as in August, 2025 seeking urgent interim reliefs, the Trial Court has not considered or passed appropriate orders on the said applications and in view of urgency, petitioner is before this Court by way of the present petition seeking appropriate directions to the Trial Court in the suit in O.S.No.264/2018, which currently stands posted on 14.01.2026.
4. The said submission is placed on record.
5. The Trial Court before whom the suit is said to be advanced from 23.01.2026 to 14.01.2026 is directed to consider and pass appropriate orders on I.A.Nos.5 and 6 in O.S.No.264/2018 within a period of three weeks from 14.01.2026.
6. Subject to the aforesaid observations and directions, the petition stands disposed of.
7. Both parties are directed to co-operate with the Trial Court for expeditiously disposal of I.A.Nos.5 and 6 as stated supra.
Hand delivery of this order is permitted.
