ATHARWA BUILDERS AND DEVELOPERS Vs. GRAMODYOGIK SHIKSHAN MANDAL

JUDGEMENT

(1.) THIS appeal from order is preferred by the appellants / original defendants No.1 and 2 in Special Civil Suit No.154/2009, challenging the order dated 25.01.2010 passed below Exhibit-5 by which the appellants as well as respondent No.1 are directed to maintain status quo in respect of the suit land, as on the date of the suit, till the final disposal of the suit.

(2.) CONSIDERING the issue involved in the Appeal From Order, by consent of the learned counsel for the parties, this Appeal From Order is heard finally at the stage of admission itself.

(3.) BEFORE considering the submissions of the parties, it is necessary to consider the pleadings of the parties before the court below, which can be summarized thus