Harbant Singh vs Punnu Ram
2022 Latest Caselaw 16843 P&H

CR-4585-2022 (O&M)

115-A
           IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                         CR-4585-2022 (O&M)
                                         Date of Decision: 14.12.2022

HARBANT SINGH                                                   .. Petitioner

             Vs.

PUNNU RAM                                                     ..Respondent


CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ

Present:     Mr. Raman Mohinder Sharma, Advocate for the petitioner.
                            ...
Manoj Bajaj, J. (Oral)

CM-17058-CII-2022

Application is allowed, subject to all just exceptions. Annexure

P-9 is taken on record.

CR-4585-2022 (O&M)

This revision petition has been filed under Article 227

Constitution of India for setting aside the order dated 29.08.2022 (Annexure

P-8) passed by Addl. Civil Judge (Sr. Divn.), Ratia, whereby conditional

warrants against the petitioner/judgment debtor have been issued in

execution proceedings.

During the course of hearing, it is not disputed by learned

counsel that against the judgment and decree dated 16.11.2016, which is

subject matter of execution proceedings, his first appeal is pending before

the Addl. District Judge, Fatehabad, wherein the application for staying the

execution proceedings is also pending.

In view of the above, this Court is not inclined to entertain the

revision petition.

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CR-4585-2022 (O&M)

The petition is dismissed.

Liberty is granted to the petitioner to press his claim pending

before the first appellate Court.

                                                         (MANOJ BAJAJ)
14.12.2022                                                  JUDGE
Jasmine Kaur




               Whether speaking/reasoned               Yes No
               Whether reportable                      Yes No




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