Bahadur Singh &
Ors. Vs. Rajindedr Singh Sohal & Ors. [2009] INSC 246 (9 February 2009)
Judgment
CIVIL APPELLATE
JURISDICTION CONTEMPT PETITION [C] NOS.238-239 OF 2008 IN SPECIAL LEAVE
PETITION [C] NOS.6076-6077 OF 2008 Bahadur Singh & Ors. ...Appellant(s)
Versus Rajinder Singh Sohal & Ors. ...Respondent(s)
O R D E R
Though the case was
placed under the heading "Incomplete After Notice Matters", but
learned counsel for the parties agreed that both the petitions may be finally
disposed of.
By the order impugned
in the special leave petition, the High Court admitted the writ petition and
directed that the status quo shall stand vacated automatically without any
further reference to the Bench in case the petition is not disposed of finally
within one month. The High Court further directed that the unsuccessful party
shall restore back the possession. On 11.3.2008, notice of special leave
petition was issued and it was directed that the petitioners shall not be
dispossessed from the premises in question.
Heard learned counsel
for the parties.
In the facts and
circumstances of the present case, Punjab and Haryana High Court is requested
to dispose of Writ Petition No. 6357 of 2007 and the connected case within a
period of six months from the date they become ready for hearing. As there are
twenty seven respondents in the writ ...2/- -2- petition, the High Court would
see that notices therein are served without any delay.
The parties are
directed to maintain status quo in relation to possession of subject of
dispute, as it exists today till the disposal of Writ Petition No. 6365 of 2007
and connected case.
The special leave
petitions are, accordingly, disposed of.
In view of the
aforesaid order, rule of contempt is discharged and the contempt petitions are
also, accordingly, disposed of.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New
Delhi,
February
09, 2009.
Back
Pages: 1 2 3
