JYOTI Vs. VASANTRAO

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard by consent of parties.

(2.) In the midst of hearing, it transpires that the petitioners have already approached the District Court, and filed the application to leave to appeal as indigent person.

(3.) Learned Advocate for the respondent submits that the petitioner ought to move the District Court before whom the petitioners application under Order 44 of the Civil Procedure Code is pending for appropriate interim relief, and that for a period of three weeks, the respondent herein the Decree holder shall not execute the decree, and shall not create any illegal hurdle in use of the suit property by the petitioner for three weeks from today.