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Judgment
7 paragraphs · 199 wordsSanjay K. Agrawal, J
In a suit filed by petitioner/plaintiff, learned trial Court granted temporary injunction in favour of the petitioner/plaintiff restraining the dispossession of the plaintiff vide order dated 11/02/2016 against which appeal was preferred by respondents/defendants in Misc. Civil Appeal No. 13/2016 by which miscellaneous appellate Court interfered with and set aside the order of temporary injunction passed by the trial Court against which this writ petition has been preferred by the petitioner/plaintiff.
I have heard learned counsel for the parties, considered their submissions and went through the records with utmost circumspection.
This Court, while entertaining the writ petition on 24/01/2019 passed following order :-
"Till then, status quo with regard to suit property, as exists today, shall be maintained by the parties."
After hearing learned counsel for the parties and considering the suit is pending consideration since 14/07/2014, it would be expedient to direct the trial Court to decide the suit within four months from the date of receipt of the copy of this order and meanwhile, the interim order dated 24/01/2019 shall remain in operation.
Certified copy of this order be sent to the concerned trial Court by e- mail/fax.