Varinder Pal Singh and Another vs Gram Panchayat, Village Ramgarh Sardaran and Others

Alok Singh, J.—Present petition is filed challenging the order dated 31.10.2006 passed by the Trial Court, as well as, order dated 06.01.2009 passed by the Appellate Court, whereby application moved by the Plaintiffs-Petitioners under Order 39 Rules 1 and 2 CPC was partly dismissed.

Learned Counsel, appearing on behalf of the parties, state that present petition be disposed of with their consent in the following terms:

a) Parties shall maintain status quo qua the possession and nature of the suit property during the pendency of the suit;

b) Trial Court be requested to decide the suit, without granting any unnecessary adjournments to either of the parties, preferably within a year from the date certified copy of this order is placed before it;

c) Trial Court shall not prejudice from any observations made in the impugned orders and in this order.

Present petition stand disposed of in the above terms with the consent of the learned Counsel for the parties.