Punjab-Haryana High Court
Bhim Sain Dhawan vs Sanatan Dharam Sabha And Others on 5 March, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No. 2926 of 2008
Date of Decision: March 05, 2009
Bhim Sain Dhawan
... Petitioner
Versus
Sanatan Dharam Sabha and others.
... Respondents
CORAM: HON'BLE MR. JUSTICE S.D. ANAND
Present : Mr. R. K. Chopra, Senior Advocate with
Ms. Maninder, Advocate,
for the petitioner.
Mr. A.K. Jain, Advocate,
for the respondents
S.D. Anand, J.
On consensual basis, it is ordered that the President, District Bar Association, Jalandhar, shall take charge of the temple under reference which (charge) he shall retain for a period of three months w.e.f. 18.03.2009. For that purpose, Sub Divisional Magistrate, Jalandhar-I (who is presently incharge of the temple) shall hand over the complete control of the temple (including its movable and immoveable assets and also the dispensary) against a receipt. The charge shall be handed over positively before 18.03.2009.
C.R. No. 2926 of 2008 2
In pursuance of the consensual arrangement, the learned Trial Court shall dispose of the main trial itself within three months from 18.03.2009 (for which date the matter is already listed before that learned Court). Both parties shall be entitled to two adjournments each (for the purpose of adducing evidence). If any party is inclined to summon any official witness, it shall be entitled to take dasti summons but the non return or non-effecting of service thereof would not entitle that party to ask for any further adjournment.
The acknowledgment (of a copy of this order) issued by the concerned Judicial Officer shall be forwarded to the Registry of this Court. Learned District Judge shall himself maintain a tab to ensure that the case is disposed of by afore-mentioned period.
Disposed of accordingly.
March 05, 2009 ( S.D. Anand ) vkd Judge