RAM KISHAN Vs. RAMESHWAR ALIAS SHAMSHER

JUDGEMENT

(1.) ON 7.2.2006, the following order was passed:- "It is stated that the petitioner continued in possession after the decree for more than 14 years. Notice of motion for 14.2.2006."

(2.) WITHOUT expressing any opinion on merits, a direction is issued in favour of the petitioner to the effect that if the petitioner surrenders to the trial court within two weeks from today or on the date fixed, whichever is earlier, the petitioner will be admitted to bail on appropriate conditions to be laid down by the trial court. The petition is disposed of.