ARJUN KALIA Vs. ANKUR KALIA

JUDGEMENT

(1.) The present appeal has been filed by the appellants against the order passed by the learned Additional District and Sessions Judge-I, Una, Distt. Una, H.P. on the application under order 39 Rule 1 and 2 CPC filed by the present respondent, Ankur Kalia, wherein, the learned First Appellate Court had directed the parties to maintain status quo. The relevant portion of the aforesaid order reads as under:-

(2.) During the course of the arguments, with the consent of learned counsel for the parties and without disturbing the impugned order, the learned First Appellate Court i.e. Court of Additional District and Sessions Judge-I, Una, Distt. Una, H.P. is directed to decide the appeal filed by the respondent herein on merits in accordance with law as expeditiously as possible and in any event, not later than 30/6/2025.

(3.) The parties are directed to appear before the Court of learned Additional District and Sessions Judge-I, Una, Distt. Una, H.P. on 20/1/2025. Records be sent back forthwith.