Chatar Singh vs Data Ram
2022 Latest Caselaw 1967 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 3254 of 2022
 

 
Petitioner :- Chatar Singh
 
Respondent :- Data Ram
 
Counsel for Petitioner :- Sheetla Sahai Srivastava
 

 
Hon'ble Salil Kumar Rai,J.

The present petition has been filed by the judgment debtor challenging the order dated 7.1.2022 and 26.10.2018 passed in Execution Case No.9/2016 whereby the executing court has directed the Court Commissioner to ensure delivery of suit property to the decree holder. The execution case has been filed for execution of the decree dated 23.8.2016 passed in Prescribed Authority Case No. 6 of 2014 registered under the U.P Urban Building (Regulation of Letting, Rent and Eviction) Act, 1972.

It is the case of the petitioner that Misc.Civil Appeal No.346 of 2016 filed against the order of the Prescribed Authority is still pending in which the lower court records have been summoned but the appeal court i.e., District Judge, Meerut is not passing any orders on the application for stay filed in the aforesaid appeal.

The appeal has been filed by the judgment debtor. It has also been stated that 12.5.2022 is the next date fixed in the appeal court. The appeal court i.e. , Distinct Judge, Meerut is directed to pass appropriate orders on the stay application filed by the petitioner in Misc. Appeal No.346 of 2016 within two weeks' from today.

With the aforesaid directions, the petition is disposed of.

Order Date :- 4.5.2022

IB