SUNITA Vs. SAMAY SINGH CHAUDHARY

JUDGEMENT

(1.) This application is for preponement of main appeal as the Executing Court has issued warrants of possession against appellant for 17/7/2022.

(2.) Application is allowed and the date of hearing is pre-poned to today.RSA-1194-2022 (O&M)

(3.) The appellant/defendant has preferred this appeal against the judgment and decree dtd. 17/5/2022 passed by appellate Court in Civil Appeal No.91/28/4/2022, thereby affirming the judgment and decree dtd. 28/11/2018 passed by Civil Judge, (Senior Division), Rupnagar in Civil Suit No.102/30/8/2016, decreeing the suit for vacant possession by way of ejectment, filed by the respondent (plaintiff).