Viney Mittal,J. - (1.) Plaintiff is the petitioner before this Court. Along with the suit, he filed an application under Order 39 Rules 1 and 2 of the Code of Civil Procedure for issuance of ad-interim injunction for restraining the defendants from dispossessing him from the suit property. The learned trial court allowed the aforesaid prayer of the plaintiff and restrained the defendants from interfering into his possession over the suit property.
(2.) An appeal was filed by the defendants. Learned appellate Court allowed the appeal filed by the defendants and consequently set aside the order passed by the learned trial Judge. The present revision petition was admitted on May 26,2003. By way of an interim order, the parties were directed to maintain status quo with regard to possession till further order. It is apparent that the aforesaid interim order has remained operative for almost three years. In these circumstances, it will be wholly inappropriate to vacate/modify the aforesaid order,at this stage.
(3.) Consequently the present revision petition is disposed of and it is directed that the parties shall maintain status quo regarding possession during the pendency of the suit before the trial court.;