KULDEEP SINGH HOODA Vs. NARENDER MEHLAWAT & ORS.

JUDGEMENT

(1.) FILE of CS (OS) 1797/2008 has been summoned and perused.

(2.) THE file would show that on 15.10.2009 status quo was directed to be maintained with respect to possession of the suit land.

(3.) THE status quo continued till pleadings were completed and IA No. 10425/2008 i.e. the application in which interim injunction till disposal of the suits was prayed for, was listed for hearing on 13.09.2010.