MUKHTIAR SINGH Vs. HARBINDER SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against an interlocutory order dated 21st of August, 2006 in RFA No. 1167 of 2005 passed by the Punjab and Haryana High Court at Chandigarh, whereby the High Court had vacated the stay initially granted in the appeal filed by the appellant and directed the appellant to deliver possession of the suit property to the respondent. The appeal now pending before the High Court has arisen out of a suit for specific performance of a contract for sale.

(3.) Having heard the learned Counsel for the parties and after going through the impugned order and other materials on record, we are of the view that this appeal can be disposed of in the following manner: