Mir Dara Sheko, J. - (1.) None to represent the petitioners. However, considering the nature of the proceeding and taking note that the materials on record are sufficient, the matter is taken up for consideration and disposal on merit.
(2.) It reveals that in the suit on prayer of the petitionersplaintiffs under Order 39 Rules 1 and 2 CPC there was an interim order of status quo in respect of the suit property for a limited period. The said order of status quo was vacated for non-taking of steps for its extension. The petitioners thereafter filed an application under section 151 CPC for reimposition of said order of status quo.
(3.) Learned trial court by its order dated March 9, 2016 observed as follows: "Accordingly, at this stage I am not inclined to allow the prayer of plaintiffs by invoking section 151 of C.P.C without hearing both sides. Thus, the petition u/s 151 of C.P.C be kept in abeyance till appearance of defendants. Plaintiffs are directed to put requisites at once to ensure the presence of defendants in this suit.";