SHAM LAL Vs. ASHOK KUMAR

JUDGEMENT

(1.) THIS is petition filed by the JD against order dated 16/12/2006 passed by Civil Judge(Jr.Divn.), Kaithal. Vide that order, warrants for demolition had been directed to be issued for 17/3/2007 in pursuance of decree dated 19/2/2005 passed by the Court.

(2.) ON behalf of the petitioner-JD, it is stated that JD has already complied with the decree and has demolished the portion for which the decree was passed and now under the garb of execution of the decree, further portions are sought to be demolished. After hearing counsel for the petitioner, it is directed that let the Court appoint a Local Commissioner at the expenses of the petitioner, who should visit the spot and then get the decree complied with. With this observation, petition stands disposed of.