M/S Vakil &Company Near Dak Bangla vs State Of Rajasthan & Ors.

The instant appeal has been filed by the appellant against the order dated 07.11.2006 passed by the Additional District Judge, No.1, Ajmer in

Civil Misc. Application No.228/2006.

After arguing for some time counsel for the appellant submitted that the suit is pending since the year 2006, therefore, he submitted that the trial

court may be directed to decide the pending suit within a period of one year and maintain the order of status quo passed by this court on

20.11.2006.

Counsel for the respondents have no objection to the submissions made by the counsel for the appellant.

This court while issuing notice to the respondents on 20.11.2006 passed the following order:-

Issue notice to the respondents and call for the record of suit no.224/2006 as well as application for Temporary Injunction No.225/2006 of

Additional District Judge, No.1 Ajmer. Requisition of the record be given dasti to the learned counsel for the appellant. Rule is made returnable

withing two weeks. Meanwhile, the respondents are directed to maintain the status quo. List this case after two weeks.

Heard counsel for the parties.

In that view of the matter, considering the submissions made by both the counsels and also considering the fact that the suit is pending before the

trial court since the year 2006, I deem it just and proper to direct the trial court to decide pending suit within a period of one year.

Till the disposal of the suit , the interim order passed by this court on 20.11.2006 shall continue. The appeal as well as stay application stands

disposed of.