RAGHAVENDRA SWAMY MUTT Vs. UTTARADI MUTT

JUDGEMENT

(1.) Heard Mr. R.Venkataramani, learned senior counsel along with Mr. A. Radhakrishnan, learnedcounsel for the petitioner and Mr. Harin P. Raval and Mr. Subramonium Prasad,learned senior counsel along with Mr. Prashant Kumar, learned counsel for therespondent, who are on caveat.

(2.) Having heard learned counsel for theparties, as an interim measure, it is directed that the petitioner, SriRaghavendra Swamy Mutt, is permitted to do 'aradhana' from 24th to 26th March,2016 and not a day prior to that or beyond that. Needless to say, no equityshall be claimed by the petitioner on the basis of this order. That apart, thepresent arrangement shall be restricted to this occasion only.

(3.) Let the matter be listedon 28th March, 2016, before the regular Bench.