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Judgment
6 paragraphs · 185 wordsRekha Borana, J
The present appeal has been preferred against the order dated 22.09.2021 whereby the application under Order 39 Rules 1 and 2, CPC as preferred on behalf of the plaintiff applicant, had been rejected. Vide interim order dated 14.12.2021, the parties were directed to maintain status quo as it existed on the said date in relation to possession and also regarding further alienation of the land in question.
Learned counsel Mr. Muktesh Maheshwari appearing for respondent Nos.1 & 2 and learned counsel Mr. Aakash Kukkar appearing for respondent No.3 submit that the interim order dated 14.12.2021 be made absolute and the appeal be disposed of in light of the said interim order. However, they prayed that the learned Trial Court be directed to expedite the proceedings.
Learned counsel for the appellant agreed to the said proposal.
In view of the submission made, the interim order dated 14.12.2021 is made absolute till the disposal of the suit. It is expected of the learned Trial Court to expedite the proceedings pending before it.
The present appeal stands disposed of accordingly.