(1)The Courts are cautioned against any attempts by purchasers at Court sales to obtain possession of the property sold, in evasion of the provisions of Order XXI, Rules 95 and 96, Civil Procedure Code. No order for delivery of possession should be made under either rule in favour of a purchaser to whom a certificate has not been granted, and no application for possession should, therefore, be entertained, unless the Court is satisfied that a certificate has been issued. As a general rule, the production of the original certificate should be required before the order for possession is passed on the application.(2)When possession is delivered under Order XXI, Rule 96, the copy of the certificate to be affixed under the direction of the court should be a certified copy prepared on an impressed stamp, to be supplied by the purchaser (Article 24, Schedule I of the Stamp Act, 1899).
