- (1.) Heard Sri Amitabh Kumar Rai, learned Counsel for the Petitioner and Sri Manish Kumar, learned Counsel for the opposite parties. In brief the facts of the present case are that the Petitioner has initially filed a suit for cancellation of sale deed (registered as O.S. No. 196 of 2010) in the Court of Additional Civil Judge Gunior Division), South, District Unnao/O.P. No. 1.
(2.) In the said suit, Petitioner moved an application for temporary injunction under Order XXXIX, Rules 1 and 2, Code of Civil Procedure, the same has not been decided till date as submitted by the learned Counsel for the Petitioner.
(3.) In view of the abovesaid factual background, the present writ petition has been filed with a prayer that O.P. No. 1 may be directed to dispose of the application for temporary injunction moved by the Petitioner/Plaintiff before the Court below at an early date and further till the next date of listing parties are directed to maintain status quo in respect to the property in dispute.;