PREM PARKASH CHUGH Vs. SATISH KUMAR AND ANOTHER

JUDGEMENT

(1.) Inter-alia contends that the eviction order was passed on 5.12.2016 (Annexure P/1) and the appeal against the same was filed on 18.1.2017 along with the stay application. The said stay application was kept pending by the Appellate Authority and even an application for mesne profits was filed on 20.2.2017 which was not pressed on 3.3.2017 by the landlord. Now the matter is fixed on stay application for 11.7.2017.

(2.) In the meantime, the Executing Court directed issuance of warrant of possession on 16.2.2017. An application for staying the execution proceedings till the final decision of the appeal was also filed before the Executing Court. It is pointed out that vide order dated 31.3.2017, request has been made to the District Judge, Ludhiana for obtaining police help for executing the warrant of possession.

(3.) Notice of motion.