Pankaj Mithal, J. - (1.) -Heard Sri Rajesh Gupta, learned counsel for the defendant revisionist. Sri Kripa Shankar Singh has appeared for plaintiff respondents.
(2.) The defendant revisionist has sought revision of the order dated 14.8.2012 passed by the trial court in Original Suit No. 1278 of 2010.
(3.) The aforesaid suit is for cancellation of a sale deed and for declaring it to be null and void. The suit has been valued at Rs. 11,60,000/- which is an amount of sale consideration mentioned in the sale deed. It the said suit an application of the plaintiffs respondents no. 1 and 2 for interim injunction was not being considered despite being pending for the last two years. Therefore, on a petition under Article 227 of the Constitution of India filed in this Court, directions were issued on 18.7.2012 directing the court below to proceed and decide aforesaid application preferably within a period six weeks.;