SUSHILA DEVI Vs. ADDL. DISTT. JUDGE NO. 2

JUDGEMENT

(1.) ON the matter coming up before this Court today, counsel both for the petitioners and the respondents submit that this petition be disposed of in the manner that while the respondent -defendant be restrained from alienating the agricultural property which is the subject matter of the underlying suit before the trial Court, the trial Court be directed to dispose of the pending suit within a period of three months from the presentation of a certified copy of this order. Counsel for the parties jointly state that the plaintiff's evidence in the suit for cancellation of sale deed and injunction in respect of agricultural property in question has been completed and the suit is at the stage of the defence evidence. In view of the submissions jointly made as recorded hereinabove, the trial Court, i.e. the Court of Additional District Judge No. 2, Alwar is directed to dispose of the suit pending before it within a period of three months from the presentation of a certified copy of this order. This direction were apply as much to any Court to which the suit is or may be transferred.

(2.) TO ensure the compliance of this order, it is directed that no adjournment in the pending suit be granted except on an application filed giving out the reasons for adjournment and addressing of the said application by a reasoned and speaking order. It is further directed as agreed between counsel for the parties that during the pendency of the suit, the respondent -defendant shall not dispose of the property in dispute. The petition stands disposed of accordingly.