SONABAI ALIAS SONAVA Vs. PONDA MUNICIPAL COUNCIL

JUDGEMENT

(1.) RULE returnable forthwith. Heard by consent.

(2.) AFTER hearing the matter for some time, it seems appropriate in the interest of justice to pass the following order. Undisputedly, the trial is underway and the impugned order of status-quo has been operating for a period of about 4 years. In the circumstances, the Trial Court is directed to dispose of the civil suit not later than one year from today. Pending the decision the status-quo shall operate. Rule disposed of.