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Judgment
S.R. Krishna Kumar, J
In this petition, the limited grievance of the petitioner, who is defendant No.9 in the O.S.No.596/2022 is that the application – I.A.No.6 filed under Order VII Rule 11 CPC by the petitioner – defendant No.9 for rejection of the plaint is still pending adjudication in the suit, which is posted before the Trial Court on 16.01.2024 and hence, necessary and suitable directions may be issued for expeditious disposal of the said application.
The said submission of learned counsel for the petitioner is placed on record.
In view of the aforesaid submission, petition stands disposed of. The Trial Court is directed to consider and pass appropriate orders on I.A.No.6 within a period of two months from 16.01.2024.