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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