Davinder Singh vs Nirmal Kaur And Ors
2023 Latest Caselaw 22025 P&H

Punjab-Haryana High Court

Davinder Singh vs Nirmal Kaur And Ors on 15 December, 2023

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                          Neutral Citation No:=2023:PHHC:161559




C.R. No.3811 of 2022 (O&M)             -1-                  2023:PHHC:161559

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                                C.R. No.3811 of 2022 (O&M)
                                                 Date of Order:15.12.2023

Davinder Singh
                                                                      .Petitioner
                                    Versus

Nirmal Kaur and others                                           ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Mrigank Sharma, Advocate for the petitioner.

Mr. Rohan Mittal, Advocate for respondent no.1 to 3.

Mr. S.S.Sudan, Advocate for respondent no.4.

ANIL KSHETARPAL, J

1. The objection petition filed by the petitioner in the execution

petition has been dismissed by the Executing Court on 24.01.2020. The

correctness thereof has been challenged in this revision petition.

2. The immovable property of the petitioner (Judgment Debtor)

has been sold through auction of the Court for a sum of Rs.37,00,000/-. It is

evident that in the objection 'L', the petitioner has alleged that the reserve

price of the property was fixed @ Rs.60,00,000/-, whereas it has been sold

for Rs.37,00,000/-.

3. After arguing for some time, the learned counsel representing

the parties admits that the aforesaid objection has not been examined and

analyzed by the Executing Court.

4. Keeping in view the aforesaid facts, the order dated 24.01.2020

is set aside. The Executing Court is requested to decide the objection afresh

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Neutral Citation No:=2023:PHHC:161559

C.R. No.3811 of 2022 (O&M) -2- 2023:PHHC:161559

within a period of three months, from today.

5. Disposed of accordingly.

6. All the pending miscellaneous applications, if any, are also

disposed of.

December 15, 2023                                     (ANIL KSHETARPAL)
nt                                                         JUDGE


Whether speaking/reasoned                 :YES/NO
Whether reportable                        :YES/NO

Neutral Citation No:=2023:PHHC:161559

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