SAPNA ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The learned counsel for the petitioner submits that despite the stay granted by this Court, the trial court is insisting for the presence of the parties. We fail to understand thelogic behind such a practice, if the submission of the learned counsel is correct.

(2.) We make it clear that since the proceedings are stayed, there is no need for theparties to be in Court till the stay is vacated or modified by the Court, which granted thestay. We request the Registrar General of the High Court of Punjab and Haryana to issuea clarification in that regard to all the courts in the States.

(3.) The Registrar (Judicial-I) is directed to communicate a copy of this order to theRegistrar General of the High Court forthwith.