Madhya Pradesh High Court
Abdul Waheed Khan vs Abdul Wahid Khan on 18 August, 2015
WP-3920-2012
(ABDUL WAHEED KHAN Vs ABDUL WAHID KHAN)
18-08-2015
Mr.M.A.Khan, learned counsel for the petitioner.
Mr.J.A.Shah, learned counsel for the respondents.
Heard.
In this petition under Article 227 of the Constitution, the petitioner has challenged the validity of the order dated 19.1.2012 passed by the Lower Appellate Court by which the order of the Trial court by which the application for injunction was rejected has been upheld. When the matter was taken up today, learned counsel for the parties jointly submitted that the trial court be directed to decide the suit expeditiously in accordance with law, if not already decided, within a period of six months from today.
In view of the aforesaid submission and in the facts of the case, this writ petition is disposed of with a direction that if the proceeding in the civil suit has not already been concluded by the trial court, the same shall be decided by the trial court expeditiously in accordance with law preferably within a period of six months from the date of receipt of the certified copy of the order passed today. Till the civil suit filed by the petitioner is decided ad- interim order granted on 2.4.2012 passed by this Court shall continue.
With the aforesaid directions, the writ petition stands disposed of.
Certified copy as per rules.
(ALOK ARADHE) JUDGE