Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION [C] NOS.238-239 OF 2008
IN
SPECIAL LEAVE PETITION [C] NOS.6076-6077 OF 2008
Bahadur Singh & Ors. ...Appellant(s)
Versus
Rajinder Singh Sohal & Ors. ...Respondent(s)
O R D E R
Though the case was placed under the heading “Incomplete After Notice
Matters”, but learned counsel for the parties agreed that both the petitions may be
finally disposed of.
By the order impugned in the special leave petition, the High Court
admitted the writ petition and directed that the status quo shall stand vacated
automatically without any further reference to the Bench in case the petition is not
disposed of finally within one month. The High Court further directed that the
unsuccessful party shall restore back the possession. On 11.3.2008, notice of special
leave petition was issued and it was directed that the petitioners shall not be
dispossessed from the premises in question.
Heard learned counsel for the parties.
In the facts and circumstances of the present case, Punjab and Haryana
High Court is requested to dispose of Writ Petition No. 6357 of 2007 and the
connected case within a period of six months from the date they become ready for
hearing. As there are twenty seven respondents in the writ
...2/-
- 2 -
petition, the High Court would see that notices therein are served without any delay.
The parties are directed to maintain status quo in relation to possession of subject of
dispute, as it exists today till the disposal of Writ Petition No. 6365 of 2007 and
connected case.
The special leave petitions are, accordingly, disposed of.
In view of the aforesaid order, rule of contempt is discharged and the
contempt petitions are also, accordingly, disposed of.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
February 09, 2009.