BIRENDRA SINGH Vs. KRISHNA KUMAR FOGLA AND OTHERS

JUDGEMENT

(1.) This appeal will be heard on the following substantial questions of law:

(2.) There shall be an unconditional stay of operation of the order impugned for a period of one week. The appellant/petitioner is directed to deposit Rs. 5,000/- per month as Occupational Charge with the Registrar General of this Court to the credit of this appeal from the date of the decree till date. Upon payment of such Occupational Charge, there shall be a stay of execution of the decree for a period of three weeks from date with liberty to pray for extension of the same on the selfsame application upon notice to the other side.

(3.) Affidavit-in-Opposition to this application be filed within ten days from date. Reply thereto, if any, be filed within four days thereafter. Let the matter appear before the regular Bench after a fortnight.