Satpal vs Jangir Kaur & Anr
2022 Latest Caselaw 2046 P&H

235      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH


                                      CR-5684-2018
                                      Date of decision: 24.03.2022


Satpal                                                     ...........Petitioner

                                  versus



Jangir Kaur and another                                   .......Respondents


CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH

Present: Mr. Manish Kumar Singla, Advocate
         for the petitioner.

            Mr. Suvir Sidhu, Advocate
            for the respondents.


FATEH DEEP SINGH, J. (ORAL)

Due to outbreak of pandemic COVID-19, the instant

case is being taken up for hearing through video conferencing.

Mr. Manish Kumar Singla, Advocate for the petitioner

and Mr. Suvir Sidhu, Advocate for the respondents-decree holder

have made a joint statement undertaking that against

judgment/decree dated 10.04.2004 so passed an RSA-910-2007

titled as 'Satpal versus Jangir Kaur and another' is pending before

this Court and that the decree holder shall not press with the execution application till the decision of the RSA by this Court. However,

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learned counsel for the petitioner does not object if the bank

guarantee, so furnished, before the Executing Court on the basis of

order dated 26.09.2007 passed by the learned ACJ (Senior

Division), Faridkot, remains in operation and holds good till then

and which would be renewed from time to time by the Executing

Court till the decision of the RSA by this Court.

In light of the same, an undertaking by way of

settlement before this Court, learned counsel for the petitioner

withdraws the present civil revision without prejudice to the rights

of the petitioner before this Court in the RSA. The party shall be

bound by these statements.

The civil revision stands disposed off accordingly.

                                            (FATEH DEEP SINGH)
24.03.2022                                      JUDGE
Neha


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




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