- (1.) It is not disputed by the learned counsels for the parties that in the instant case there are disputed questions of facts which could be decided only after the evidence is led by the parties. The learned counsels for the parties have no objection if the status-quo is directed to be maintained by both the parties and the suit is directed to be heard expeditiously.
(2.) In view of the above, without entering into the merits of the petition, the trial court is directed to decide the suit as expeditiously as possible and preferably within six months from the date of the receipt of the copy of this order. During the pendency of the suit, the parties shall maintain status-quo as regards the disputed premises.
(3.) In view of the above, the impugned order passed by the trial court as well as the appellate court are set aside. The petition stands allowed accordingly.;