Jasbir Singh vs Jai Singh @ Jarnail Singh
2022 Latest Caselaw 10832 P&H

  132 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                                 CR-2870-2021 (O&M)
                                                 Date of decision: 08.09.2022
Jasbir Singh
                                                  ....Petitioner

               Versus

Jail Singh @ Jarnail Singh
                                                 ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Namit Gautam, Advocate for the petitioner

ANIL KSHETARPAL, J (Oral)

The Executing Court has refused to attach the property,

which is in the name of children of the judgment debtor. It has been

noticed that the judgment debtor has transferred the property in favour of

his children much before the filing of the suit. Two previous similar

applications filed by the decree-holder have already been dismissed.

Hence, no ground to interfere is made out.

Dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

08.09.2022                                       (ANIL KSHETARPAL)
rekha                                                 JUDGE
Whether speaking/reasoned :         Yes/No
Whether reportable :                Yes/No




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