Alok Singh, J.@mdashVakalatnama filed on behalf of the Respondent is taken on record.
2. Present petition is filed challenging the order dated 26.11.2007 passed by learned Additional Civil Judge (Sr. Division), Garhshankar as well as order dated 23.01.2010 passed by learned Additional District Judge, Hoshiarpur, whereby allowing the application seeking ad-interim mandatory injunction moved by the Defendant-Respondent and dismissing the ad-interim injunction application moved by the Plaintiff-Petitioner herein.
3. Learned Counsel appearing for the parties fairly stated that present petition be disposed of with their consent in the following terms:
i) Parties shall maintain status-quo qua the possession and nature of the property till the disposal of the suit.
ii) The learned trial Court shall decide the suit itself preferably within six months from the date certified copy of this order is placed before the learned trial Court.
iii) None of the parties shall seek any unnecessary adjournment.
iv) Any observation made in the impugned order shall not prejudice mind of the learned trial Court while deciding the suit at its own merit in accordance with law.
4. Present petition stands disposed of with the consent of learned Counsel for the parties in the above terms.
