HARJINDER SINGH SETHI Vs. DWARIKA PRASAD

JUDGEMENT

(1.) By filing this petition under Article 227 of the Constitution, petitioner has challenged the order dated 04.12.2013.

(2.) Impugned, order dated 04.12.2013 was passed by the Court below. The petitioner filed a review petition No. 409/2013 before this Court which was dismissed on 20.11.2013 against that a SLP was filed and it was prayed before the Court below that till decision of the SLP, execution proceeding be kept in abeyance. This prayer of the petitioner was rejected on 04.12.2013 by impugned order.

(3.) This petition was filed with the sole contention that the SLP will be listed shortly and till SLP is listed, the Court below be restrained from proceeding with the matter. This Court with a view to ensure that petitioner is given sufficient time to press his SLP before the Supreme Court, passed order dated 09.12.2013 and directed the parties to maintain status quo. Today, learned counsel for the parties have informed that SLP has already been dismissed on 17.01.2014.