VIKAS MALHAN Vs. CHAMAN LAL CHOPRA

JUDGEMENT

(1.) VIDE separate order passed in CR No. 6670 of 2013 on 18.11.2013, it was ordered that the Ist Appellate Court shall decide the appeal within fifteen days from the next date fixed before it and the execution of the impugned awards was ordered to be stayed uptill 16.12.2013.

(2.) THE Ist Appellate Court could not comply with this direction and wrote a letter to the following effect: <FRM>JUDGEMENT_1044_TLP&H0_2013.htm</FRM>

(3.) ON 17.12.2013, the learned counsel for the petitioner stated that he has no objection, if the time is extended, but the learned counsel for the respondents prayed for time to seek instructions and the CM was listed for 20.12.2013. After the adjournment of the CM, the file was again taken up, as learned Senior counsel for the petitioner informed the Court that the warrants of possession have already been issued with police help for 20.12.2013. So, this CM was posted for 18.12.2013 and learned counsel for the opposite party was also informed and this CM was ordered to be shown in the urgent list.