Punjab-Haryana High Court
Ram Chander And Another vs Municipal Council on 29 July, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.R. No. 812 of 2011
Date of decision: 29.7.2011
Ram Chander and another ... Petitioners
versus
Municipal Council, Fatehabad ... Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND KUMAR
Present: Ms. Munisha Lamba, Advocate,
for the petitioners
Mr. R.B.Garg, Advocate
for the respondent
...
ARVIND KUMAR, J:
The present petitioners are the plaintiffs in the suit for permanent/prohibitory injunction, titled Ram Chander and another v. Municipal Council, Fatehabad. They filed an application under Order 39 rules 1 and 2, Code of Civil Procedure, for grant of ad-interim injunction. Trial Court allowed the application and the defendant-Council was restrained from demolishing the construction forcibly. However, in appeal by the Municipal Council, order of the trial Court was set aside and the said application was dismissed vide order dated 22.1.2011 passed by the Additional District Judge, Fatehabad. Hence, this revision by the plaintiffs.
Heard.
During the course of arguments, there has been a consensus by the counsel for the parties that the parties are ready to maintain status-quo with regard to the property in dispute but the suit be ordered to be disposed of expeditiously. In this back-drop of the facts, the trial Court is directed to dispose of the suit within the next six months. The dates in the suit be given accordingly so that it can be disposed of within the C.R. No. 812 of 2011 -2- said stipulated period. However, during this period, the parties shall maintain status-quo with regard to the property in dispute.
The revision petition stands disposed of accordingly.
July 29, 2011 ( ARVIND KUMAR ) JS JUDGE