PANCHAYATI AKHADA NIRMAL Vs. ADARSH PAL GUPTA

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) In view of the order proposed to be passed, notices need not go to the private respondents.

(3.) The petitioners have preferred the present petition under Article 227 of the Constitution of India to set aside the order dated 07.01.2021 passed by the Civil Judge (Senior Division), Mathura in Suit No.15 of 2021 (Panchayati Akhada Nirmal and another Vs. Adarsh Pal Gupta and 3 others). A further prayer has been made to direct to maintain status quo regarding property in question/Ashram Shri Hari Nikunj Ashram, Banke Bihari Colony, Vrindavan, Mathura till disposal of the Injunction Application (7C), which is pending before the Civil Judge (S.D.), Mathura in Civil Suit No.15 of 2021 (Panchayati Akhada Nirmal and another Vs. Adarsh Pal Gupta and 3 others) with further prayer to direct the Civil Judge (S.D.) Mathura to decide the Injunction Application (7C) filed in the Suit No.15 of 2021 (Panchayati Akhada Nirmal and another Vs. Adarsh Pal Gupta and 3 others) as earliest as possible preferably next date i.e. 18.01.2021.