KAMALJIT KAUR RANGI Vs. KAILASH CHANDER KAUSHIK

JUDGEMENT

(1.) THIS revision petition is directed against the order of the Appellate Authority, Chandigarh, dated 27.9.2010, by which an application filed by the petitioner for stay during the pendency of the appeal has been dismissed.

(2.) LEARNED counsel for the respondent/landlord states at the bar that this revision petition may be disposed of with a direction to the respondent that they would not execute the order of the Rent Controller and disturb the possession of the petitioner till the appeal is decided. He, however, prays that the learned Appellate Authority may be directed by this Court to decide the appeal expeditiously.