Manoj Kumar Gupta, J. - (1.) The principal prayer made in the instant petition is for issuing direction to the trial Court to decide the application for temporary injunction paper No. 6C pending in Original Suit No. 69/2013, filed by the petitioner, expeditiously, within a stipulated time.
(2.) Counsel for the petitioner submitted that the application for temporary injunction is pending since the year 2013, and has not been disposed of so far.
(3.) Having regard to the facts of the case and the submissions made, the instant petition is disposed of by directing the trial Court to make all endeavour to decide the application for temporary injunction expeditiously, without granting unnecessary adjournments to the parties.;