SUBBA REDDY SATTI, J. - (1.)Plaintiff in the suit filed the above Revision under Article 226 of the Constitution of India seeking expeditious disposal of I.A.No.782 of 2022 in O.S.No.551 of 2022 on the file of Principal Junior Civil Judge, Kadiri.
(2.)Plaintiff filed suit in O.S.No.551 of 2022 on the file of the Principal Junior Civil Judge, Kadiri seeking permanent injunction against the defendant in the suit. Plaint was presented on 22/8/2022 and the same was registered on 23/8/2022. Along with the plaint, I.A.No.782 of 2022 was filed under Order XXXIX Rules 1 and 2 CPC for grant of temporary injunction. The said interlocutory application was heard by the presiding officer on 23/8/2022 and adjourned the matter to 24/8/2022. On 24/8/2022, urgent notice was ordered to the respondent, and it was adjourned to 8/9/2022.
(3.)On 8/9/2022, vakalath was filed on behalf of defendant, in office, and hence the matter was adjourned to 28/9/2022. On 28/9/2022, counter was not filed and at request it was adjourned to 1/12/2022. Thus, interlocutory application was adjourned beyond 60 days.