INDERJEET Vs. KULBHUSHAN JAIN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against an interim mandatory order passed by the High Court of Punjab and Haryana at Chandigarh in CM Nos. 6086-87 of 2009 and C.R. No. 956 of 2009 by which the appellant was directed to put the judgment-debtor/respondent in possession of the property and the matter was directed to be placed for compliance on a particular date mentioned in the order.

(3.) Feeling aggrieved, the appellant filed this special leave petition, which, on grant of leave, was heard by us in the presence of the learned Counsel appearing on behalf of the parties.