Alok Kumar Verma, J
1. The present Appeal has been filed under Order 43 Rule 1(r) of the Code of Civil Procedure, 1908, against the order dated 08.03.2017, passed by the learned IIIrd Additional Civil Judge (Senior Division), Dehradun in Original Suit No. 237 of 2016, “Mestif Buildcon Private Ltd. Vs. Laxmi Vatika and Others”.
2. Heard Mr. Siddhartha Singh, learned counsel for the appellant and Mr. V.K. Kapruwan, learned counsel for the respondents.
3. Mr. Siddhartha Singh, Advocate submitted that on 08.03.2017, the date was fixed for hearing on the Temporary Injunction Application. But, learned Trial Court has not passed any order on the said Application.
4. Mr. Siddhartha Singh, Advocate and Mr. V.K. Kapruwan, Advocate, submitted that the present Appeal may be disposed of directing the learned Trial Court to decide the Temporary Injunction Application as expeditiously as possible, and, till then, both the parties may be directed to maintain status-quo over the suit property.
5. At the request of learned counsel for both the parties, the present Appeal is disposed of directing the learned Trial Court to decide the Temporary Injunction Application as expeditiously as possible without granting any unnecessary adjournment to either of the parties and till disposal of the Temporary Injunction Application, both the parties are directed to maintain status-quo over the suit property.
