Manoj Kumar Gupta, J. - (1.) The sole relief claimed in the instant petition is for issuing a direction to the trial Court to decide application for temporary injunction, pending in Original Suit No. 282/2007, expeditiously, within a stipulated time.
(2.) The suit has been filed by the petitioners and is pending since the year 2007. Learned counsel for the petitioners submitted that the trial Court is regularly fixing date for disposal of the application for temporary injunction paper No. 6Ga, but is not deciding the same.
(3.) Having regard to the facts of the case and the submissions, the instant petition is disposed of by directing the trial Court to decide the application for temporary injunction, expeditiously, in accordance with law, without granting unnecessary adornments to the parties and preferably within a period of twelve weeks from the date of production of a certified copy of this order.;