Jagram And Others vs Om Parkash
2021 Latest Caselaw 2477 P&H

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH
        216                            CR-7800-2019 (O&M)
                                  Date of decision: 31.08.2021
JAGRAM AND OTHERS                  ..Petitioners
          Versus
OM PARKASH                         ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:Mr. Sandeep Thakan, Advocate for the petitioners.
        Mr. Rajesh Dhankar, Advocate for the respondent.
        ***

ANIL KSHETARPAL, J (Oral) The hearing of the case was held through video conferencing on

account of restricted functioning of the Courts.

The judgment debtors assail the correctness of the order passed

by the Civil Judge (Jr. Div.), Charkhi Dadri, while dismissing the objections

filed in the execution petition. The petitioners claim that since consolidation

proceedings are pending, therefore, the decree of possession cannot be

executed.

Learned counsel representing the respondent has pointed out that

the consolidation proceedings have already been quashed vide order dated

22.12.2020 by the Commissioner of the Division.

Learned counsel representing the petitioners does not dispute

this fact. However, he submits that further proceedings are pending.

Be that as it may, as of today, there are no consolidation

proceedings. In view thereof, there is no ground to interfere in the order

passed by the executing Court.

Dismissed.

All the pending miscellaneous application(s), if any, are also

disposed of.

31.08.2021                                        (ANIL KSHETARPAL)
ashok                                                  JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No

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