R.K. ELECTRICAL STORES Vs. JAGDISH CHANDER

JUDGEMENT

(1.) THE petitioner is aggrieved by the order of ejectment passed by the authorities below on the ground that the petitioner is in arrears of rent. The revision petition against the impugned order of ejectment passed by the authorities below came up for hearing before this Court on 6.5.2003 when the following order was passed :-

(2.) ON 12.5.2003, the petitioner has moved an application before this Court alleging therein that the petitioner has been forcibly dispossessed from the shop in dispute on 7.5.2003 even after the stay order dated 6.5.2003 was brought to the notice of the Bailiff. The petitioner has moved the application under section 151 of the Code of Civil Procedure for restitution of the shop in dispute in view of stay of dispossession of the petitioner. The petitioner has produced Annexure P-A - the communication addressed by the petitioner to the Bailiff regarding the stay order passed by this Court.

(3.) SH . Naveen Kumar Gupta has also moved an application bearing C.M. No. 11039-CII of 2003 to the effect that the applicant has taken the shop in dispute on rent vide agreement dated 8.5.2003 and has installed STD therein and, therefore, he has a right to protect his possession and bona fide tenancy as having no knowledge of any stay order having been passed by the High Court.