MOHINDER KAUR Vs. GURWANT SINGH

JUDGEMENT

(1.) THE impugned order vide which the executing court had stayed the proceedings for execution of the decree against the respondents, who are legal representatives of Gurwant Singh deceased, was passed on 7.5.2004. It is after a period of 2 years that the petitioners have filed this petition, for the setting aside of the order dated 7.5.2004. No ground justifying the exercise of extra-ordinary powers of this court, under Article 227 of the Constitution of India, after such a long and unexplained delay, has been pointed out, by the learned counsel. As such, this court is not inclined to entertain this petition and interfere with the impugned order.