JIWAN SINGH Vs. R KANT AND ANOTHER

JUDGEMENT

(1.) This judgment will dispose of four Revision Petitions constituted by two sets of two petitions each. The first set is of Civil Revisions Nos. 2833 and 2834 of 1983 filed by Jiwan Singh etc. and Sant Lal etc. respectively, against R.Kant and another in the former petition and R. Kant alone in the latter. Both these petitions had been admitted for hearing and ex parte order in favour of the revision-petitioners regarding status quo as to possession had been issued at the Motion stage. Subsequently, the other two Revision Petitions, i.e. Nos. 3199 and 3200 of 1983 were filed, by the opposite party, i.e., R. Kant, impugning the very orders which were the subject-matter of challenge in the earlier two Revision Petitions. Notice of Motion was issued in the latter two Revision Petitions on December 13, 1983, on which occasion Mr. V.K. Jain, Advocate, accepted Notice on behalf of respondent No. 1. The other respondents were ordered to be served for the next date. After due service, all the respondents were represented by a learned counsel.

(2.) When Civil Revisions Nos. 3199 and 3200 of 1983 were taken up for hearing after Notice of Motion, the learned counsel for the respondents in the said Revision Petitions contended that the set of two Revision Petitions admitted earlier, may also be taken up as ex parte order of status quo had been issued in those petitions and in the absence of the same, there was a possibility of conflicting decisions in regard to the interim relief to be granted in the latter Revision Petitions. Consequently, the earlier Revision Petitions were also ordered to be heard along with the latter two, in order to avoid any such conflict of decisions in the two sets of petitions, in which the same orders of the lower appellate Court had been impugned.

(3.) All the four Revision Petitions as also some miscellaneous matters connected therewith have been heard at considerable length, the arguments having been addressed by Mr. P.R. Mridul, Senior Advocate, assisted by Mr V.S. Vasishtha, Advocate, on behalf of R. Kant and by Mr. M.C. Bhandare, Senior Advocate, assisted by Mr. N.C. Jain, Sr. Advocate and Mr. V.K. Jain, Advocate on behalf of Jiwan Singh etc. and Sant Lal etc.