(1.) Heard on I.A. No. 1442/2022, which is an application under 39 Rule 1 and 2 of the CPC read with Order 41 Rule 5 and Sec. 151 of the CPC.
(2.) Learned counsel for the appellant has submitted that another appeal F.A. No. 134 of 2022 has been filed by defendant No. 5 Sanjay Singh which arose out of the same judgment dtd. 31/12/2021, which is pending before this Court and this Court has passed the following order:-
(3.) Learned counsel for the appellant has filed I.A.No. 875/2022 under Order 39 Rule 1 and 2 of CPC read with Order 41 rule 5 and Sec. 151 of the CPC. He submits that there is a decree in favour of the respondent passed by the trial Court and direction for execution of the same within 60 days. Hence, he prays for an order of status-quo.