SAHEBRAO B MATKAR Vs. DHARMU B MUNDHE

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition is directed against an order dated 9. 2. 1996 passed by the Third Additional district Judge, Satara in Misc. Civil Appeal No. 236 of 1992 by which the appeal filed by respondent nos. 1 and 2 was allowed and the order passed by the trial court on the application at Exhibit-5 in regular civil suit no. 140 of 1991 was set aside. This court while issuing the Rule had granted interim relief in terms of prayer clause (b ). In view of the interim order the execution and operation of the judgment remained stayed. Learned counsel for the parties are not in a position to state whether the suit is still pending. Keeping that in view and considering the interim relief granted by this court while issuing rule which is running since 18th March, 1996 I find no reason to keep this petition pending any more and i am satisfied that the following order shall meet the ends of justice: interim relief granted by this court in terms of prayer clause (b) on 18. 3. 1996 shall remain operative pending hearing and final disposal of the suit. The trial Court shall decide the suit, if pending, as expeditiously as possible and preferrably within six months from the date of receipt of this order on merits and uninfluenced by the observations made in the impugned orders. While passing this order I shall not be understood to have examined the merits of the case. The writ petition is disposed of.