M.V.L. Narasimha Rao vs Shri Nishit Harwalkar
2023 Latest Caselaw 1080 Tel

     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI


            CIVIL REVISION PETITION No.698 of 2023

JUDGMENT: (Per Hon'ble Sri Justice Abhinand Kumar Shavili)

      The present Civil Revision Petition is filed aggrieved by the

docket order dated 17.02.2023 in I.A.No.207 of 2023 passed in

O.S.No.75 of 2023 by the Principal Junior Civil Judge, RR District

at Shadnagar, seeking suit for injunction and in the said suit.

Petitioners herein have filed I.A.No.207 of 2023 contending that

respondents are selling away the property, and there is an urgency

for grant of injunction order to restrain the respondents from

selling the property, but the Court below without appreciating the

said urgency, ordered urgent notice and directed to list the matter

on 25.04.2023.

The counsel for the petitioners contented that if no injunction

orders are granted, the respondents would sell away the property,

thus rendering the suit itself as infructuous. Therefore, prayed this

Court to pass appropriate orders in the present civil revision

petition by directing the parties to maintain Status quo till the court

below adjudicates the I.ANo.207 of 2023 on its file.

This Court, having considered the said submissions is of the

considered view, that ends of justice would be met if the parties are ::2::

directed to maintain status quo till the respondents file counter

affidavit in I.A.No.207 of 2023 in O.S.No.75 of 2023.

The above direction is granted because, if the respondents

sell away the property, there would not be anything to adjudicate in

the said suit.

With these observations, the Civil Revision Petition is

disposed of. No costs.

As a sequel, miscellaneous applications pending if any, shall

stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

Date : 06.03.2023 Note: Issue C.C. today.

B/o AQS