Section 19(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)In the case of a decree for possession of immovable property unless an appeal is filed and stay is obtained, efforts shall be made to see that possession is delivered to the decree holder well in time fixed by the Court. If for any compelling reasons, such delivery is not possible, efforts shall be made to move the court which passed the decree for extension of time for delivery of possession.
