RISHI RAM KRISHNA DISCIPLE BHRAMLEEN RISHI KESHWA NAND JI MAHARAJ Vs. RISHI BAL VIDYALAYA NIRDHAN NIKETAN ASHRAM AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to quash the order dated 28.05.2012 (annexure-1), passed by District Judge, Haridwar, in Misc. Civil Appeal No. 77 of 2012, Rishi Bal Vidyalaya and another vs. Sidheswar Pandey and another, to the extent of directing the parties to maintain the status quo and further to reject the interim relief application filed in the appellate court.

(2.) After hearing learned counsel for the parties at some length, learned counsel for the parties confined their prayers only to the extent that learned Trial Court be directed to decide the Original Suit No. 72 of 2008, Rishi Bal Vidyalaya and another vs. Sidheswar Pandey and another, at an early date.

(3.) In fact, the idea is mooted by learned counsel for the petitioner, to which learned senior counsel for respondents has no objection.