Zila Singh vs State Of Punjab And Another
2023 Latest Caselaw 11528 P&H

                                                    Neutral Citation No:=2023:PHHC:098118




                                          [1]

Civil Revision No. 5224 of 2019 (O&M)                          2023:PHHC:098118


248
      IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH

                                 Civil Revision No. 5224 of 2019 (O&M)
                                 Date of Decision: 01.08.2023

Zila Singh
                                                                  .......... Petitioner
                                         Versus

State of Punjab and another
                                                              .......... Respondents

CORAM:        HON'BLE MR. JUSTICE HARKESH MANUJA

Present:       None for the petitioner-Decree Holder.

               Mr. Navneet Singh, Senior Deputy Advocate General, Punjab
               for respondent No. 1.

               Mr. Neeraj Sharma, Advocate
               for respondent No. 2-Improvement Trust, Patiala.


                                 ****
HARKESH MANUJA, J. (ORAL)

By way of present revision petition, challenge has been laid to

the order dated 11.03.2019 (P-4) passed by the Executing Court, whereby

the issues were framed on the objections filed by respondent No. 2-Judgment

Debtor (Improvement Trust, Patiala)

[2] At the outset, learned State Counsel informs the Court that main

Execution Petition stands dismissed in default, vide order dated 26.09.2019

passed by the Executing Court, and no application for its restoration has

been filed so far. For reference, the above order dated 26.09.2019, as

produced by learned State Counsel, is re-capitulated hereunder:-

" Case called several times since morning, but none has made appearance on behalf of the DH neither in person nor

1 of 2

Neutral Citation No:=2023:PHHC:098118

[2]

Civil Revision No. 5224 of 2019 (O&M) 2023:PHHC:098118

through counsel. It is already 4.00 PM. As such, the execution petition is dismissed in default. File be consigned to the Record Room. "

[3] In view of the above, the present petition has been rendered

infructuous at this stage and thus, the same is disposed off as infructuous.

[4] Needless to say that the petitioner would be at liberty to move

an application for revival of the present petition in case the main execution

petition is got revived.

August 01, 2023                                  ( HARKESH MANUJA )
'dk kamra'                                            JUDGE

             Whether Speaking/reasoned                  Yes/No

             Whether Reportable                         Yes/No

Neutral Citation No:=2023:PHHC:098118

2 of 2