MUKHTIAR SINGH Vs HARBINDER SINGH .
Bench: TARUN CHATTERJEE,AFTAB ALAM, , ,
Case number: C.A. No.-004930-004930 / 2008
Diary number: 25505 / 2006
Advocates: KAILASH CHAND Vs
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4930 OF 2008 (Arising out of SLP (C) No. 18632 of 2006)
Mukhtiar Singh ….Appellant (s)
VERSUS
Harbinder Singh & Ors. …. Respondent(s)
O R D E R
1. Leave granted.
2. This appeal is directed against an interlocutory order
dated 21st of August, 2006 in RFA No. 1167 of 2005
passed by the Punjab and Haryana High Court at
Chandigarh, whereby the High Court had vacated the
stay initially granted in the appeal filed by the appellant
and directed the appellant to deliver possession of the
suit property to the respondent. The appeal now
pending before the High Court has arisen out of a suit
for specific performance of a contract for sale.
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3. Having heard the learned counsel for the parties and
after going through the impugned order and other
materials on record, we are of the view that this appeal
can be disposed of in the following manner:-
i) It is brought to our notice by the learned
counsel for the parties that the decree for
specific performance has been executed
through Court. But possession of the same has
not been delivered to the respondents, that is to
say, the appellant is still in possession of the
suit property.
ii) Such being the position, the parties are directed
to maintain status quo as regards possession as
of today, till the disposal of the pending appeal
before the High Court.
4. The High Court is requested to dispose of the appeal
within a period of six months from the date of supply of a
copy of this order positively, without granting any
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unnecessary adjournment to either of the parties in
accordance with law.
5. The appeal is, accordingly, disposed of to the extent
indicated above with no order as to costs.
……….………………J. [TARUN CHATTERJEE]
………………………J. [AFTAB ALAM]
NEW DELHI
August 07, 2008.
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