Bhagwan Dass And Others vs Jagdish Chand And Another on 28 February, 2023

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Punjab-Haryana High Court

Bhagwan Dass And Others vs Jagdish Chand And Another on 28 February, 2023

Bench: H.S. Madaan

                                                                Neutral Citation No:=




CR-467-2023 (O&M)                                                         -1-

    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                CR-467-2023 (O&M)
                                Date of decision: 28.02.2023

Bhagwan Dass and others
                                                             ...Petitioners
                  Versus

Jagdish Chand and another

                                                           ...Respondents

CORAM: HON'BLE MR.JUSTICE H.S. MADAAN

Present:    Petitioner No.1-Bhagwan Dass
            with counsel Mr. Deepak Sabherwal.

            Respondent No.2-Pardeep Singla with counsel
            Mr. Divanshu Jain.

                                *****

H.S. MADAAN, J. (Oral)

The parties are stated to be closely related to each other, though, unfortunately some dispute has arisen between them regarding which litigation is pending in the Court of Civil Judge (Jr. Divn.) Panipat.

Both the counsel on instruction from their respective clients agree that the present revision petition be disposed of inasmuch as a direction be issued to the trial Court to decide the application for grant of ad-interim injunction filed by the plaintiffs within a period of 30 days from the date of receipt of this order there and till date, as agreed upon between the parties, revision petitioners Bhagwan Dass and others would enter their shop on first and second floor from the 1 of 2 ::: Downloaded on - 03-06-2023 11:36:17 ::: Neutral Citation No:= CR-467-2023 (O&M) -2- side entrance provided with a shutter. It is agreed that respondents would hand over the key of padlock put on that shutter to petitioner Bhagwan Dass and in turn, petitioner Bhagwan Dass would hand over the key of padlock put by him on the main gate to the respondents by 10.00 AM tomorrow. Both the parties shall remain bound by this settlement.

However, nothing mentioned in this order shall have any bearing on the decision to be taken by the trial Court on application for grant of ad-interim injunction as well as in the main suit.

With such observations, the revision petition is disposed of.

Parties through counsel are directed to appear before the trial Court on 09.03.2023.



28.02.2023                                           (H.S. MADAAN)
sumit.k                                                  JUDGE


              Whether speaking/reasoned :      Yes          No
              Whether Reportable :             Yes          No




                                                                 Neutral Citation No:=

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