(1.) BY way of this petition, the Petitioner has prayed to quash and set aside the order dated 19.03.2009 passed by the learned Additional District and Sessions Judge, Banaskantha at Palanpur in Misc, Civil Appeal No. 75 of 2006, whereby the said appeal was rejected.
(2.) WHILE admitting the petition, this Court vide order dated 10.08.2009 by way of interim relief directed the parties to maintain the status -quo qua the suit property till further orders.
(3.) CONSIDERING the facts of the case and since the main suit is pending adjudication before the trial Court concerned, it would be appropriate that the same is disposed of expeditiously since any observations that may be made by this Court on the merits of the present case may prejudicially affect the rights/ interests of either party in the suit proceedings pending before the trial Court concerned.