Raghubir Kaur And Ors vs Dinesh Kumar And Anr
2022 Latest Caselaw 4422 P&H

129

       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH

                                            CR No.1486 of 2022
                                            Date of Decision: 12.05.2022

Raghubir Kaur and others
                                                       ......Petitioners
                                  Versus

Dinesh Kumar and another
                                                       ......Respondents

CORAM:       HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

Present:-    Mr. Kartik Gupta, Advocate
             for the revisionists-petitioners

                          *****

MEENAKSHI I. MEHTA, J. (ORAL)

By way of the instant petition, the petitioners have assailed the

order dated 05.01.2022 (Annexure P-8) passed by learned Additional Civil

Judge (Senior Division)-cum-SDJM, Garhshankar (for short 'the Executing

Court') qua the issuance of the warrant of attachment regarding their

property and they have also prayed for the issuance of a direction to

learned Additional District Judge, Hoshiarpur (for short 'the Appellate

Court') to expeditiously decide the application (Annexure P-5), as moved

by them in Civil Appeal No.427 of 2019 with a prayer to stay the operation

of the judgment and decree impugned therein.

Heard.

Learned counsel for the petitioners restricts his prayer to the

issuance of a direction to the Appellate Court to decide the said application

within some specific time frame.

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In view of the above-discussed limited prayer as made by

learned counsel for the petitioners and without commenting or expressing

any opinion on the merits of the afore-said application or the Civil Appeal,

the revision petition in hand is hereby disposed of with a direction to the

Appellate Court concerned to decide the said application (Annexure P-5)

moved by the petitioners in the above-mentioned Civil Appeal, as pending

before it, preferably within a period of two months from the date of receipt

of the certified copy of this order.

12.05.2022                                      (MEENAKSHI I. MEHTA)
pooja                                                 JUDGE


                    Whether speaking/reasoned:         Yes
                    Whether Reportable:               No




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