Gurdwara Singh Sabha Committee, ... vs Harpal Dass Alias Harpal Singh ...
2022 Latest Caselaw 16840 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

139
                                                     CR-3599 of 2022 (O&M)
                                                   Date of decision: 14.12.2022

Gurdwara Singh Sabha Committee, Amritsar                            ..Petitioner

                                     Versus

Harpal Dass Alias Harpal Singh Chela and others                   ..Respondents

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

ANIL KSHETARPAL, J(Oral)

An application filed by the Judgment Debtor to stay the

execution proceedings on account of the pendency of the regular second

appeal, has been dismissed.

The petitioner claims to be a 3rd party objector. The

proceedings in the execution petition cannot be kept in abeyance only

because the Regular Second Appeal is pending, in view of Order 41 Rule

5(1) of the Civil Procedure Code.

Hence, no ground to interfere is made out.

Dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

December 14, 2022                               (ANIL KSHETARPAL)
nt                                                    JUDGE

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




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