ZUBAIR AHMED KHAN Vs. MD. HAMMAD ANSARI

JUDGEMENT

(1.) In view of the short conspectus of the appeal, the same is taken up for hearing along with the connected application.

(2.) By the impugned order, in a suit for declaration of tenancy rights and consequential reliefs filed by the plaintiff/respondent, the learned Trial Judge directed status quo to be maintained by the parties in respect of Schedule-B property till disposal of the suit.

(3.) Learned counsel appearing for the defendants/appellants argues that the appellants have purchased the property and are the exclusive owners thereof.