DARSHANA BHOLA Vs. POONAM SAXENA

JUDGEMENT

(1.) This is an Application filed on behalf of the Respondent seeking vacation of stay.

(2.) A Coordinate Bench of this Court by its order dtd. 14/7/2022 had directed that the execution of the Impugned Order shall remain stayed till the next date of hearing. This position has continued as is, however no user and occupation charges are being paid by the Petitioners/tenants.

(3.) This Court by its order dtd. 3/2/2025 after examining the issues as raised in the present Petition had passed the following directions: