SHRI SINGH VIJAY SHANKAR Vs. MOURYA RAMSURAT

JUDGEMENT

(1.) HEARD all the learned Counsel.

(2.) RULE. By consent rule made returnable forthwith. Heard all the counsel. Perused the orders.

(3.) THE impugned orders refuse permission to the petitioners to carry out certain amendments in their pending dispute. The dispute has been filed by the petitioners challenging the agreements, dated 7tb September, 1991 and 27th november, 1991 entered into between Respondent Nos. 1 to 3 on the one hand and Respondent No. 5 on the other. The dispute has been filed on 5th march, 1993. Pending the dispute the petitioners applied for interim injunction restraining Respondent No. 5 from carrying out further developments in accordance with the said agreements. However, both the Courts refused to grant interim relief to the petitioners, A writ petition was, therefore, filed in this court being writ petition No. 2590 of 1992. This court at the stage of admission itself, disposed of the said writ petition finally on 28th July, 1992 directing the Trial Court to dispose of the dispute before the end of October, 1992. In the mean while the parties were directed to maintain the status quo.