MEERA GUPTA Vs. KHUSHNUDA BEGUM

JUDGEMENT

(1.) The present Civil Revision has been filed under Sec. 115 of the Code of Civil Procedure, 1908, against the order dtd. 3/8/2022, passed by the learned Senior Civil Judge, Dehradun in Original Suit No.302 of 2022, "Smt. Khushnuda Begum and Another vs. Smt. Meera Gupta and Others", whereby, the application, filed on behalf of the revisionists - defendants for withdrawal of consent in regard to maintaining status quo, has been rejected.

(2.) Heard Mr. Siddhartha Singh, learned counsel for the revisionists - defendants and Mr. I.P. Kohli, learned counsel for the respondents - plaintiffs.

(3.) Mr. Siddhartha Singh, the learned counsel for the revisionists - defendants, submitted that the present revision may be decided directing the court concerned to decide the application for temporary injunction, filed by the respondents - plaintiffs, within four weeks.