Shree Chandrashekhar, J. - (1.) The petitioners are aggrieved of order dated 05.12.2017 by which they have been declined further adjournment in Execution Case No.62 of 2014.
(2.) Partition Suit No.96 of 2008, which was instituted for a decree of partition to the extent of 1/5th share of the plaintiffs in the suit scheduled properties and to carve out a separate takhta of 1/5th share by appointment of a Survey Knowing Pleader Commissioner, vide judgment dated 04.10.2012 was decreed and a preliminary decree was prepared on 16.10.2012. The decree-holders instituted Execution Case No.62 of 2014 on 14.07.2014 and deposited the requisite expenses.
(3.) The learned counsel for the petitioners submits that since the appellate court was vacant, the petitioners could not prosecute their application for stay and that is why they have approached this Court.;