PAWAN KUMAR Vs. HARNARAIN DASS CHARITABLE TRUST

JUDGEMENT

(1.) The present applications have been filed seeking stay of the operation of the impugned order dtd. 23/8/2024 passed by the learned ADJ-cum-CCJ-cum-ARC, North, Rohini Courts, Delhi whereby the Eviction Petitions bearing RC ARC No.21/2016 titled Harnarain Dass Charitable Trust vs. Pawan Kumar through his Legal Heirs; RC ARC No.19/2016 titled Harnarain Dass Charitable Trust vs. Bajrang Bartan Bhandar; and RC ARC No.18/2016 titled Harnarain Dass Charitable Trust vs. Vinod Kumar, were allowed in favour of the respondent; and further seeking stay of the execution proceedings till the final disposal of the present petitions.

(2.) Though this Court is a Vacation Bench, on the insistence of the applicant/petitioner regarding the urgency expressed on account of imminent threat of dispossession on account of pending execution proceedings, this Court has taken up the present applications for disposal. Mr. Sanjeev Sahay, learned counsel for the applicants/petitioners had addressed common arguments across all the stay applications.

(3.) For the purpose of consistency and convenience, the petitioner/tenant shall hereafter be referred to as 'Tenant' and the respondent/landlord as 'Landlord'.