Deepti vs Satwant Singh And Others
2022 Latest Caselaw 16274 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
150

                                                   CR-5771-2022
                                                   Date of decision: 08.12.2022

DEEPTI                                                ..Petitioner

                                      Versus

SATWANT SINGH AND ORS.                                ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. B.S. Mittal, Advocate for the petitioner.

ANIL KSHETARPAL, J(Oral)

The petitioner herein is the judgment debtor No.4 in a pending

execution petition. She claims that there is no judgment and decree passed

against her and the Executing Court has wrongly attached her property along

with the other judgment debtors. It is evident from reading of the impugned

order at page 61 of the paperbook that the petitioner has been permitted to

file the supplementary objections.

Keeping in view the aforesaid facts, the fact in issue has not

been finally decided by the Executing Court,yet.

Hence, the revision petition is disposed of in order to file the

supplementary objections before the Executing Court as directed by the

Court.

All the pending miscellaneous applications, if any, are also

disposed of.

December 08th, 2022                             (ANIL KSHETARPAL)
Ay                                                     JUDGE

Whether speaking/reasoned         :     Yes/No
Whether reportable                :     Yes/No




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