GURMAIL SINGH Vs. UDHAM KAUR

JUDGEMENT

(1.) This Regular Second Appeal was admitted on 25-1-1989. While admitting, the stay of dispossession was granted. Respondent Hardev Singh moved an application for vacation of ex parte order of stay. The said order was vacated on 23-5-89. The same reads as under :

(2.) The appellant moved another application being CM 2039-C of 1993 praying for stay of dispossession. After issuing notice, it was heard and dismissed on 14-9-1993. The appellant moved an application bearing No. 2452-C of 1993 for amending the grounds of appeal. Vide order dated 14-9-1993, the same was ordered to be heard along with main case.

(3.) By Misc. application No. 1252 of 1999 the learned counsel for the appellant had made a request for early hearing of this case because of the pendency of execution, proceedings or the order of status quo and vide order dated 24-3-99 the appeal was ordered to be listed for hearing on 6-4-99. The prayer for granting status quo regarding possession was rejected.