HARBHAJAN RAM Vs. TARSEM LAL

JUDGEMENT

(1.) Vakalatnama filed on behalf of the Respondent is taken on record.

(2.) Present petition is filed challenging the order dated 26.11.2007 passed by learned Additional Civil Judge (Sr. Division), Garhshankar as well as order dated 23.01.2010 passed by learned Additional District Judge, Hoshiarpur, whereby allowing the application seeking ad-interim mandatory injunction moved by the Defendant-Respondent and dismissing the ad-interim injunction application moved by the Plaintiff-Petitioner herein.

(3.) Learned Counsel appearing for the parties fairly stated that present petition be disposed of with their consent in the following terms: