(1.) ADMIT. Mr. Shalin Mehta, learned counsel for the respondent has waived notice of admission.
(2.) THE present appeal arises against the order dated 10/1/2011 passed by the Ld. Single Judge of this Court in Special Civil Application No. 7636 of 2010, whereby certain observations are made by the the Ld. Single Judge on the aspects of breach of injunction and direction has been given to the trial Court to decide the application for breach of injunction in a particular manner.
(3.) THE learned counsel appearing for both the sides further declared on behalf of their respective client that they shall cooperate with the hearing of the application for breach of injunction so that the trial Court may be in a position to decide the application for breach of injunction within period of three months.