RAJ KUMAR Vs. MEENA KUMARI

JUDGEMENT

(1.) Present revision petition has been filed under Article 227 of the Constitution of India for quashing of the impugned order dtd. 15/4/2025 (Annexure P-1) passed by the Civil Judge (Junior Division), Chandigarh vide which the application for staying warrants of possession in execution has been rejected.

(2.) On 21/4/2025, this Court was pleased to pass the following order: -

(3.) Learned counsel for the petitioner has submitted that as per his calculations, the total arrears of rent was Rs.25,500.00 @ Rs.500.00 per month and the petitioner has brought two demand drafts of Rs.15,000.00each, total amounting to Rs.30,000.00, which have been handed over to learned counsel for the respondents, who has reaffirmed the said fact.