(1.) ORIGINAL Application No. 1201 of 2008 is filed seeking an order of injunction restraining the second respondent from selling the petition schedule properties pending disposal of the suit.
(2.) ORIGINAL Application No. 803 of 2008 is filed seeking to appoint a receiver/administrator to take charge of the properties of the first respondent Trust to administer the same pending disposal of the suit.
(3.) APPLICATION No. 5967 of 2008 is filed seeking to vacate the order of injunction dated 18. 11. 2008 passed by this court in Original Application No. 1201 of 2008 in C. S. No. 698 of 2008.