Punjab-Haryana High Court
Pawan Kumar vs Chand Rani And Another on 27 January, 2014
Author: Sabina
Bench: Sabina
Civil Revision No. 505 of 2014 -1-
In the High Court of Punjab and Haryana at Chandigarh
Civil Revision No. 505 of 2014
Date of Decision: 27.1.2014.
Pawan Kumar .......Petitioner
Versus
Chand Rani and another .......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Nakul Sharma, Advocate
for the petitioner.
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SABINA, J.
Petitioner has filed this petition challenging the order dated 3.1.2014 (Annexure P-1) passed by the Executing Court.
Heard.
During the course of arguments, it has transpired that challenging the order passed by the Rent Controller dated 29.7.2013 whereby ejectment of the petitioner and respondent No. 2 from the premises in question was ordered, appeal filed by the petitioner and respondent No. 2 is pending before the Appellate Authority. Along with the appeal, an application for stay of execution proceedings had been filed but the said application has not been decided so far. Now the next date before the Executing Court is 5.3.2014 and the next date before the Appellate Authority is 6.2.2014.
Accordingly, this petition is disposed of with a direction to the Appellate Authority to dispose of the application for stay of Singh Gurpreet 2014.01.28 16:35 I attest to the accuracy and integrity of this document chandigarh Civil Revision No. 505 of 2014 -2- the execution proceedings/operation of the order passed by the Rent Controller dated 29.7.2013, expeditiously, preferably on the date fixed i.e. 6.2.2014.
(SABINA) JUDGE January 27, 2014 Gurpreet Singh Gurpreet 2014.01.28 16:35 I attest to the accuracy and integrity of this document chandigarh