ABHAY CHATURVEDI, J. - (1.) Notice upon respondent No. 6, 7,10, 11, 12 and 14 are unserved. Notice upon respondent No. 1 to 5 and 13 has been served and notice of respondent No. 8, 9 and 15 to 18 are awaited.
(2.) Counsel for both the parties have requested and urged that the instant civil misc. appeal contains sharp urgency therefore, the same may kindly be heard and adjudicated today.
(3.) In view of the above, the matter has been heard finally. This Civil Misc. Appeal has been filed by the appellant- plaintiffs feeling aggrieved against the order of the learned Trial Court dated 10.01.2020 whereby the learned Trial Court rejected the prayer for ad-interim injunction of status quo of the disputed property.;