RAKESH KUMAR GARG,J. - (1.) THIS is an application under Order 41 Rule 5 read with Section 151 CPC for staying the operation of the judgment and decree dated 12.11.2006 passed by the Civil Judge, (Jr.Division), Amritsar. From the record, it is found that the appeal against the impugned decree is listed for hearing on 28.1.2004 and the preliminary hearing is yet to take place. No application for preponement has been made by the appellants. Learned counsel for the appellants states that the respondent is pressing hard for implementation of the decree and in fact, the next date in the execution of the decree is fixed before the Executing Court on 30.11.2008.
(2.) IN these circumstances, the learned counsel has orally prayed that the main case be also heard today. Request is accepted. Main case is taken on board.
(3.) THIS is defendant's second appeal challenging judgment and decree of the Courts below whereby the suit filed by the plaintiff-respondent for permanent injunction restraining the defendants from disconnecting the plaintiff's electricity connection on account of non-payment of bill dated 10.10.2001, has been decreed and the amount already deposited with the appellant-Board in this regard has been ordered to be adjusted in future bills.;