Arun Bhansali, J. - (1.) Heard learned counsel for the parties.
(2.) This appeal has been filed by the appellant-Company aggrieved against the judgment and decree dated 30.05.2017 passed by the Additional District Judge, Shrikaranpur, District Sriganganagar, whereby the suit filed by the respondent No.1 seeking specific performance of agreement dated 24.05.2006 has been decreed and directions have been given for performance in terms of the agreement.
(3.) When the appeal came up before this Court on 16.08.2017, learned counsel for the respondent No.1 appeared on caveat and copy of the memo of appeal was directed to be supplied to him. On 24.08.2017, after hearing the parties, the record of the trial court was called and in the meanwhile, both the parties were directed to maintain status quo with regard to the suit property. Whereafter, the matter remained pending and was getting listed for admission as the appeal had not been admitted by then. Whereafter, an application has been filed by the respondent No.1 seeking vacation of the interim order.;