GURLAL SINGH Vs. RAM KUMAR

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dated 16.12.2009 passed by the learned Court below whereby the application filed by the petitioner for stay of execution of judgment and decree dated May 20, 2005 was dismissed.

(2.) Learned counsel for the petitioners submitted that the appeal filed by the petitioners is pending before learned Court below on 26.3.2010. Considering the fact of the case in my opinion, interest of justice would be served in case the learned Court below is directed to dispose of the appeal pending before it on the next date of hearing.