Rajwant Singh Gulati And Another vs Punjabi Welfare Trust
2025 Latest Caselaw 3809 Tel

Telangana High Court

Rajwant Singh Gulati And Another vs Punjabi Welfare Trust on 11 June, 2025

     THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

          CIVIL MISCELLANEOUS APPEAL No.681 of 2013

JUDGMENT:

This Civil Miscellaneous Appeal is filed aggrieved by the

order dated 03.06.2013 passed in I.A.No.322 of 2013 in

O.S.No.134 of 2013 on the file of the Principal District Judge,

Ranga Reddy District at L.B.Nagar.

2. Heard Ms. B.Shruthi, learned counsel representing

Mr. Narinder Pal Singh, learned counsel for appellants and Mr.

M.Praveen Kumar, learned counsel for respondent.

3. O.S.No.134 of 2013 is filed by Punjabi Welfare Trust

represented by its Secretary. Suit is filed seeking a direction to

the appellants herein (defendants in the suit) to hand over the

suit schedule property, Swarg Dham along with accounts to the

plaintiff Trust. Pending disposal of the suit, I.A.No.322 of 2013

is filed under Order XXXIX Rule 1 & 2 r/w Section 151 of CPC,

seeking injunction restraining the appellants herein

(defendants) from causing any interference with the day to day

activities and peaceful possession of the Punjabi Welfare Trust

situated opposite Gurudwara, Ramnagar Colony, Alwal, Ranga

Reddy District. The Court of Principle District Judge, Ranga

Reddy, allowed I.A.No.322 of 2013 in O.S.No.134 of 2013

restraining the appellants in C.M.A. (i.e., defendants in the suit)

from interfering with the day to day activities of the plaintiff's

Trust and its properties except Swarg Dham, to be managed by

1st defendant i.e., Rajwant Singh Gulati and the plaintiff shall

not interfere.

4. Learned counsel appearing on behalf of appellants

(defendants) stated across the Bar that both the appellants in

C.M.A. i.e., Rajwant Singh Gulati S/o Late Gurbachan Singh

Gulati and S.P.Bandari S/o Late Ram Kishan Bhandari, are no

more. It is further stated that there are no legal heirs to both

the appellants. It is also submitted that the matter has become

infructuous.

5. When queried, what is the stage of suit, it is stated that

there is no information as the appellants are no more.

6. Be that as it may, if the suit is not disposed by the

Concerned Court i.e., the Principle District Judge, Ranga Reddy

District, the Court shall take appropriate steps and dispose of

the suit as expeditiously as possible.

7. Interim order passed on 03.06.2013 in the suit bearing

O.S.No.134 of 2013 shall continue till the final disposal of the

suit.

8. For reasons aforesaid, Civil Miscellaneous Appeal is

disposed of. No order as to costs.

Miscellaneous applications pending, if any, shall stand

closed.

____________________________ ANIL KUMAR JUKANTI, J

Date: 11.06.2025 plp