Siddharth,J.
1. Heard learned counsel for the petitioner.
2. This petition has been filed praying for direction to the defendant/respondent not to create any hindrance and to maintain status quo over the property in dispute during the pendency of Original Suit No. 33 of 2019(Shyama Devi Vs. Meera Devi).This court finds that the plaintiffpetitioner has already moved temporary injunction application dated 14.1.2019 alongwith plaint, which is pending.
3. In view of the above prayer made in the petition cannot be granted by this court.
4. The petition is disposed of with the direction that temporary injunction application preferred in Original Suit No. 33 of 2019(Shyama Devi Vs. Meera Devi) shall be decided within a period of two months from the date a copy of this order, duly downloaded from the official website of this court is produced by the petitioner before the trial court provided there is no legal impediment.
