- (1.) THE petitioners, who are defendants, filed an application under Section 10 of the Code of Civil Procedure praying for stay of Title (E) Suit No. 30 of 2006 till the disposal of Title Suit No. 27 of 2004 filed by the petitioners.
(2.) I have heard the learned counsel appearing for the petitioners and the learned counsel appearing for the respondent and perused the impugned order. After considering the entire facts of the case, I am of the view that for the ends of justice, it would be fit and proper to hear both the suits one after another which is the alternative prayer sought for by the petitioners. Since the suit for eviction was subsequently filed, in the event eviction decree is passed, it shall not be executed till disposal of the suit for specific performance of contract.
(3.) FOR the aforesaid directions and observations, this application is disposed of.;