BANGALORE DEVELOPMENT AUTHORITY Vs. K SUNITHA

JUDGEMENT

(1.) LEARNED counsel on both sides after arguing the matter for some time submit that the appeal may be disposed of by directing both the parties to maintain status-quo in respect of the plaint schedule property with a direction to the trial Court to dispose of the suit expeditiously. They submit that the parties will fully co-operate with the trial Court for expeditious disposal of the suit. Their joint submission is placed on record.

(2.) IN view of the above, I deem it appropriate to make the following order: