DHARAMPAL Vs. PRABHA RANI GUPTA

JUDGEMENT

(1.) (Urgency Application No. 161 of 2013)

(2.) HEARD learned Counsel for the petitioner on urgency application. Grounds are sufficient to make out a case of urgency.

(3.) BY means of this writ petition, the petitioner has sought a writ of mandamus directing the revisional Court, i.e. Additional District Judge III, Haridwar to decide the stay application dated 27 -8 -2012 (paper no. 6 -C) pending in the S.C.C. Revision NO. 23 of 2012, Dharmpal Vs. Smt. Prabha Rani Gupta within time bound period. The petitioner has further sought a writ in the nature of certiorari quashing the order dated 2 -1 -2013 (Annexure -8) passed by the learned J.S.C.C./Civil Judge (Senior Division) Roorkee (for short J.S.C.C.) in Execution Case No. 3 of 2012 and also the entire proceeding of the Execution Case aforesaid.