Allahabad High Court
Shiv Brinch vs Ram Bharat And 5 Others on 23 June, 2022
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- MATTERS UNDER ARTICLE 227 No. - 4795 of 2022 Petitioner :- Shiv Brinch Respondent :- Ram Bharat And 5 Others Counsel for Petitioner :- Naseem Ahmad,Parvez Alam Hon'ble Siddharth,J.
Heard learned counsel for the parties.
This petition has been filed challenging the order dated 11.5.2022 passed by the Additional District Judge/F.T.C. Court no.2, Basti in Misc. Appeal No. 18 of 2019.
Learned counsel for the petitioner has submitted that the suit is pending since 2005 and temporary injunction order was operating since 2014.It has been vacated by the impugned order.
Considering the fact that original suit no. 110 of 2005 is pending since 2005,it would be appropriate to direct the trial court to decide the suit within six months from the date of production of certified copy of this order before it.
For the period of six months or till the suit is decided the parties are directed to maintain status quo with regard to character, nature and possession over the suit property.
The parties shall not be granted any adjournment except on cost of Rs. 1000/- for one date till the suit is decided finally.
With the aforesaid observations, the petition is disposed of.
Order Date :- 23.6.2022 Atul kr. sri.