TARLOK SUNDARI Vs. PELICAN HOSIERY INDUSTRIES

JUDGEMENT

(1.) THIS is a revision petition challenging the impugned order dated March 1, 1983 whereby the application under Sections 47, 145 and 151 of Code of Civil Procedure, filed by the petitioner was dismissed.

(2.) THE facts culminating into the petition briefly stated are that Smt. Tarlok Sundari petitioner filed a suit for possession by redemption of mortgage on December 22, 1975. The suit was decreed on December 29, 1978. Aggrieved by that judgment and decree two separate appeals were filed which were also dismissed on December 18, 1979 by the first Appellate Court. During the pendency of the appeal execution of the decree was stayed by that Court and the relevant order staying the execution proceedings passed by the Court and reproduced in the petition in hand reads as under :

(3.) I have heard Mr. G.S. Punia, learned Counsel for the petitioner. None had appeared on behalf of the respondent.