MAHADEO SONUJI MALI Vs. GOVIND HARI SHINDE

JUDGEMENT

(1.) THIS arises out of the interlocutory order passed by the trial Court dated 17.9.1984 restraining the respondents from causing any damage to the boundary and to the trees situated thereon of Gat No.11 and causing any obstruction to the petitioner's possession thereof. Thus he has confirmed the ad-interim order passed earlier. This came to be reversed by the 2nd Additional District Judge, Nasik, by order dated 4th October,1985.

(2.) IN this petition at the time of admission on 19th December, 1985, interim order in terms of prayer (b) was passed. Prayer (b) reads as under:

(3.) HOWEVER , I do not want to go into the merits of the matter and make any comments so as not to prejudice the case of either side. In my opinion, in the interest of justice, it would suffice to continue the interim order passed by this Court, which is running for last 13 years, during the pendency of the suit. It will be in the interest of both sides further to direct the Civil Suit to be disposed of early. 4.In view of this, I pass the following order: