P.K.LOHRA,J. - (1.) Appellant-plaintiff has preferred this appeal under Order 43, Rule 1 (r) read with section 104 CPC to challenge impugned order dated 04.10.2013, passed by Additional District Judge, Anoopgarh Camp Gharsana, District Sri Ganganagar (for short, 'learned trial Court') rejecting his application for temporary injunction in a suit for specific performance of contract.
(2.) The instant appeal is pending before this Court since November, 2013 and so far no interim relief is granted to the appellant. During the course of arguments, it is brought to the notice of the Court by learned counsels appearing for rival parties that the main suit itself has materially progressed and presently evidence of appellant-plaintiff is going on.
(3.) In this view of the matter, by efflux of time, in my opinion, it would not be appropriate to examine illegality or propriety of the impugned order. It is also borne out from the record that proceedings in this appeal are delayed because the notices issued to the respondents were not served.;