RISHI PAL AGGARWAL Vs. VED PARKASH

JUDGEMENT

(1.) Plaintiff is the petitioner before this court. Along with the suit, he filed an application under Order 39 Rules 1 and 2 of the Code of Civil Procedure praying for ad-interim injunction against the defendants. The learned trial court dismissed the application filed by the plaintiff . The appeal filed by him before the appellate Court also failed.

(2.) Vide order dated February 13,2004, the present revision petition was admitted by this Court and the parties were directed not to raise any construction over the suit property, in any manner, except with the prior permission of the Court.

(3.) It is apparent that the aforesaid interim order has remained operative for a period of more than three years. In these circumstances, it would be wholly inappropriate to vacate/modify the aforesaid order, at this stage. Consequently, the present revision petition is disposed of and it is directed that the parties to the suit shall not raise any construction over the suit property during the pendency of the proceedings before the learned trial court, in any manner, except with the prior permission of the trial Court.