Quadri, J. - (1.) Leave is granted.
(2.) This appeal is directed against the order of a learned Single Judge of the High Court of Punjab and Haryana passed in C. R. No. 1990 of 1993 on November 21, 1995. By the impugned order, the learned Judge determined that Rs. 9,02,300/- were payable by the respondent to the appellant, directed that the same be paid within one month from the date of the order and held that the order under revision staying the auction of the mortgaged properties by the execution Court was justified and thus disposed of the revision.
(3.) This case has had a chequered history. To appreciate the question involved in this case, it would be necessary to refer briefly to the facts giving rise to this appeal.;