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.