Abhinava Upadhya, J. - (1.) By means of this writ petition the petitioner has claimed that he has filed a suit being Suit No. 919 of 2013 and the same is pending before the Civil Judge (Senior Division), Aligarh. Along with the plaint the petitioner has also filed an application under Order 39, Rule 1 and 2 CPC in which notices have been issued and the defendants have also put in appearance and have filed their objections yet till date the said application for interim injunction has not been considered. On the other hand, the defendants are interfering with the peaceful possession of the petitioner over plot no. 76, which they claim to be the owner.
(2.) According to the learned counsel for the petitioner, the date fixed was 30.6.2014 on which date also as earlier the case was adjourned and now the next date fixed was 2.7.2014, still no orders were passed.
(3.) Considering the submissions and looking to the facts of the case, the writ petition is being disposed of with the observation that the court below on the next date fixed or any other short date that the court may fix, would consider the aforesaid application of the petitioner under Order 39, Rule 1 and 2 CPC and pass appropriate orders on the same, without granting any unnecessary adjournment to either of the parties.;