RAJIV SHARMA Vs. AJAY KUMAR

JUDGEMENT

(1.) The Petitioner herein is judgment debtor before the learned Trial Court and is aggrieved by order dtd. 6/7/2024, whereby the learned Executing Court has directed issuance of warrant of possession and has also directed the decree holder (respondent herein) to appear before the Court of learned Administrative Civil Judge concerned for appointment of bailiff.

(2.) The said order dtd. 6/7/2024, reads as under:

(3.) Admittedly, the decree has been challenged by petitioner herein by filing first appeal which has been registered as RCA No.07/204. Initially, the first Appellate Court had stayed the operation of the impugned judgment but later on, noticing that there was deficiency in the Court fee, by a specific order, the stay was vacated.