Sunita vs Satpal And Ors
2022 Latest Caselaw 17494 P&H

Civil Revision No.5908 of 2022                                -1-


         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH


                             Civil Revision No.5908 of 2022
                             Date of Decision:-21.12.2022

Sunita

                                                       ...Petitioner

                             Versus

Satpal and others

                                                       ...Respondents

CORAM:- HON'BLE MS. JUSTICE NIDHI GUPTA

Present:- Mr. Chetan Kapoor, Advocate for the petitioner.

NIDHI GUPTA J.(Oral)

This Civil Revision is filed against the order dated 11.11.2022

passed by the Civil Judge (Sr. Divn.) Ganaur in Execution Petition No.35 of

2019, titled as 'Sunita vs. Satpal and others' whereby the learned Civil Judge

(Sr. Divn.), Ganaur has dismissed the execution petition of the petitioner.

It is admitted by the learned counsel for the petitioner that the

Execution Petition was filed in the Civil Suit No.432 of 2014 of the

judgment and decree dated 26.10.2018 passed therein. Learned trial Court

in the impugned order has noticed that Manga-Judgment Debtor No.2 and

Kusum-Judgment Debtor No.3 arrayed in the present Execution Petition

were not parties in the said Civil Suit No.432 of 2014 and therefore

judgment dated 26.10.2018 is not applicable to them.

Learned counsel for the petitioner accepts this to be a correct

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position.

Therefore, I find no ground is made out to interfere in the order

dated 11.11.2022 passed by the learned Civil Judge (Sr. Divn.) Ganaur,

hence, the present Civil Revision is hereby dismissed.

Pending application(s), if any, stand disposed of.

December 21, 2022                           ( NIDHI GUPTA )
Vijay Asija                                      JUDGE


Whether speaking/reasoned                 Yes / No
Whether Reportable                        Yes / No




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