ANUP KUMAR Vs. SATISH KUMAR

JUDGEMENT

(1.) AS this petition came up for consideration today, the learned counsel for the parties submit that status quo as existing on date with respect to the nature and possession of the property forming the subject matter of the suit as well as the construction raised thereupon be maintained until the disposal of the suit pending in the trial Court.

(2.) THE petition is disposed of.

(3.) THIS application has been filed by the respondents-applicants alleging that the petitioners have violated the status quo order passed by this 9th Court on June, 2004. Along with this application, five photographs have been annexed which have been marked as Annexure A-2 collectively. Other documents have also been filed along with this application. Reply to this application has been filed by the petitioners. The petitioners have also along with the reply annexed a document.