ROSHAN LAL RATTAN Vs. SAURAV RATTAN

JUDGEMENT

(1.) Cmp No. 19601 of 2014 filed for modification of order dated 24th September 2014 which was made absolute on dated 29th October 2014. On dated 24th September 2014 parties were directed to maintain status quo qua nature and possession of the suit land till further orders.

(2.) With the consent of parties following orders passed:

(3.) Previous orders dated 24.09.2014 and 29.10.2014 modified accordingly with the consent of parties. Observations made herein above will not effect the merits of the case and will be strictly confined for disposal of present application. CMP No.19601 of 2014 is disposed of. Copy dasti.