COLLECTOR AND ORS. Vs. VIRESH JAIN

JUDGEMENT

(1.) BY the impugned order the applicants have challenged the order dated 28.10.1995 by which stay of the execution under Order XXI, Rule 26, C.P.C. has been refused. Briefly stated in pursuance of the execution of the decree in Land Acquisition Case No. 384/1993, J.D. has stated that he is preferring the Appeal and therefore, has prayed for stay under Order XXI, Rule 26, C.P.C.

(2.) THE learned J.S.C.C. has found that the ingredients of Order XXI, Rule 26, C.P.C. are not satisfied, therefore, Rule 26 has no application at all. The application has been rejected. I find no jurisdictional error in the order. The revision is dismissed. No order as to costs.