WPMS/1223/2021
2021 Latest Caselaw 2399 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                     COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      WPMS No.1223 of 2021
                                      With
                                      (Interim Relief Appl. No.01 of 2021)
                                      With
                                      (Stay Appl. No.01 of 2021)
                                      WPMS No.611 of 2021
                                      With
                                      (Stay Appl. No.01 of 2021)
                                      WPMS No.621 of 2021
                                      With
                                      (Stay Appl. No.01 of 2021)
                                      WPMS No.631 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing) Mr. Kurban Ali, Advocate for the petitioners. These are four writ petitions, which are arising out of the proceedings under Section 15 of the Provincial Small Causes Courts Act, initiated by the landlord/respondents, by terminating the tenancy by issuing notices under Section 106 of Transfer of Property Act and filing a SCC Suit which, was decreed commonly on 29.07.2019, which was later on confirmed by the revisional court by dismissing the revision preferred by the petitioners, vide its judgment of 03.11.2019.

Issue notices to the respondent. The steps would be taken by the petitioner within ten days.

Subject to the condition that petitioners deposit the entire decreetal amount as decreed by the impugned judgments, within a period of six weeks from today, the eviction as a consequence of the impugned order, would be kept in abeyance till next date of listing.

All the interim relief applications stand disposed of accordingly.

(Sharad Kumar Sharma, J.) 14.07.2021 Arti