Jasvir Kaur vs Harbans Kaur And Another
2024 Latest Caselaw 5951 P&H

Punjab-Haryana High Court

Jasvir Kaur vs Harbans Kaur And Another on 15 March, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                     Neutral Citation No:=2024:PHHC:037916




                                                2024:PHHC:037916
143 IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                          CR-1660-2024 (O&M)
                                          Date of decision: 15.03.2024

Jasvir Kaur
                                                 ....Petitioner

              Versus

Harbans Kaur and another
                                                ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:-     Mr. Bhupinder Banga, Advocate for the petitioner

ANIL KSHETARPAL, J (Oral)

This revision petition is being taken up at 4:25 pm. Learned

counsel representing the petitioner expresses urgency. He submits that

the Executing Court has dismissed the petitioner's objection petition and

issued warrants of possession, though the petitioner's first appeal against

the judgment and decree for the mandatory injunction is pending. He has

submitted that the First Appellate Court has not decided the application

for grant of stay, however, adjourned the hearing of the appeal to

09.07.2024. She has also filed an application for grant of interim relief,

which is yet to come up for hearing.

Keeping in view the aforesaid facts and circumstances of

the case, it is considered appropriate to direct the First Appellate Court

to decide the petitioner's prayer for grant of interim order, within a

period of 15 days, from today. Till then, there shall be stay on the

implementation of the decree, however, the First Appellate Court will

decide the prayer for stay independently uninfluenced by the order

passed by this Court.

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Neutral Citation No:=2024:PHHC:037916

CR-1660-2024 (O&M) 2 2024:PHHC:037916

This order has been passed without issuing notice to the

respondents, hence, they shall have liberty to file an application for

recall.

Disposed of.

All the pending miscellaneous applications, if any, are also

disposed of.

15.03.2024                                      (ANIL KSHETARPAL)
rekha                                                 JUDGE
Whether speaking/reasoned :         Yes/No
Whether reportable :                Yes/No

Neutral Citation No:=2024:PHHC:037916

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