BALI RAM KAPOOR Vs. TABASUM

JUDGEMENT

(1.) THIS matter was heard in detail and some interesting questions of law arose in the petition. However, while dealing with the matter, the parties were called and the respondents stated that if they are given reasonable time to vacate the premises they shall not press their objections in the execution petition. The decree holder is also not averse to such proposal, but prays that shorter time may be given.

(2.) KEEPING in view all the facts and circumstances of the case and especially the fact that whatever be the fate of this revision petition some time is likely to be taken in disposing of the execution petition. I am of the considered view that this petition can be disposed of with the consent of the parties on the following terms and conditions: -