Rohit Madan vs . Narinder Kumar & Ors.
2022 Latest Caselaw 2559 HP

Rohit Madan vs. Narinder Kumar & ors.

Ex. Petition No. 2 of 2018 in CR No. 125 of 2016

.

02.05.2022 Present: Ms. Sanjivani Sood, Advocate, vice Mr. Arjun Lal, Advocate, for the petitioner/DH.

Mr. Rajeshwar Thakur, Advocate, for the respondent/JD.

CMP Nos. 3957 and 3959 of 2022

Judgment debtor though is present in person,

however, his wife has not attended the court proceedings today.

Reply(ies) to the applications has also not been filed.

Learned counsel for the petitioner/decree holder submits that

since the matter has been heard by Hon'ble SB-V, therefore, the

same may be ordered to be listed before that Bench. List before

Hon'ble SB-V, as prayed for, on 13.5.2022 when the

respondent/judgment debtor and his wife shall remain present in

the court.

                                                   Jyotsna Rewal Dua
           May 02, 2022                                  Judge
             (vs)