RAMRATAN Vs. GRAM PANCHAYAT ELCHI

JUDGEMENT

(1.) Heard on I.A. No. 5905/2019, an application for hearing during vacation.

(2.) Keeping in view the reasons mentioned in the application, the same is allowed and matter is taken up for hearing during vacation.

(3.) The petitioner has filed the present petition being aggrieved by order dated 16.12.2019 whereby the learned 3rd Civil Judge, Class-II has declined to grant the relief of 'status quo' on oral request made by the plaintiff.