Piyush Agrawal, J.
1. Heard Shri Haushila Prasad Mishra, learned counsel for the petitioner and Shri Narendra Kumar Chaturvedi, learned counsel for the respondents.
2. The present petition has been filed against the order dated 25.04.2022 passed by the appellate court in Misc. Appeal No. 10 of 2014 (Kusum Lata Rai Vs. Savitri Rai and another). While disposing of the aforesaid appellate, the lower appellate court has directed the parties to maintain status quo.
3. After hearing learned counsel for the parties for sometime, they agree that the trial court be directed to expedite the hearing of Suit No. 342 of 2012 (Kusum Lata Rai Vs. Savitri Rai and another) pending in the court of Additional Civil Judge (SD), Court No. 12, Gorakhpur.
4. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the Additional Civil Judge (SD), Court No. 12, Gorakhpur to consider and decide Suit No. 342 of 2012 (Kusum Lata Rai Vs. Savitri Rai and another) in accordance with law expeditiously and preferably within a period of one year from the date of receipt of certified copy of this order, but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
5. In case any unnecessary adjournment is sought by either of the parties, the same shall be granted only after imposing cost of Rs. 500/- per adjournment upon the party concerned.
6. It is further provided that till the disposal of the aforesaid suit, the parties shall maintain status quo with regard to nature and possession of the property in dispute.
