Punjab-Haryana High Court
Anil Kumar Sharma vs Vijay Kumar Sharma And Others on 25 March, 2011
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Civil Revision No. 2081 of 2011 (O&M)
Date of decision:- 25.03.2011
Anil Kumar Sharma
....Petitioner
Vs.
Vijay Kumar Sharma and others
....Respondents
CORAM: HON'BLE MR. JUSTICE A.N. JINDAL
******
Present:- Mr. Mohit Jaggi, Advocate,
for the petitioner.
A.N. JINDAL, J (ORAL)
The petitioner has invoked the provisions of Article 227 of the Constitution of India for modification of the order dated 16.02.2011 (Annexure P-14) passed by the Civil Judge (Junior Division), Chandigarh, to the extent that respondent No.6 be restrained from raising any construction over the suit property.
No grounds for grant of injunction are made out. However, on perusal of the impugned order, it transpires that the Civil Suit has been pending between the parties since 17.05.1994, which has not so far been decided. In this regard, the trial Court must take concrete steps to dispose of the suit within six months positively while adjourning for short dates, under intimation to the High Court.
Disposed of accordingly.
(A.N.JINDAL) 25 of March, 2011 th JUDGE ajp