- (1.) Heard Shri Anurag Srivastava, learned counsel for the petitioner.
(2.) This petition has been filed challenging the order dated 18.09.2020, passed by the Civil Judge (Junior Division), Court No.16, Raebareli in Regular Suit No.105 of 2019;Shiv Mohan Rastogi & others Versus Krishna Kamal Tiwari alias Rajan & others with other prayers.
(3.) Submission of the learned counsel for the petitioners is that the petitioners had earlier approached this court by means of petition Misc.Single No.8738 of 2020 because the application for ad- interim injunction was not disposed of. The said petition was disposed of by means of order dated 11.06.2020 with liberty to the petitioners to move an appropriate application before the court concerned for expediting the disposal of the application under Order 39 Rule 1 and 2 CPC. In compliance thereof the petitioners had moved an application on 31.08.2020 before the court concerned for early disposal of the application No.6C2, which is an application for adinterim injunction. The said application has been disposed of by means of the order dated 18.09.2020 without considering the application No.6C2 and the case has been directed to put up on the date fixed. Therefore the petitioners have constrained to approach this court again challenging the same.;