Parmod Kumar (Deceased) Through ... vs Jugraj Singh
2023 Latest Caselaw 6585 P&H

2023:PHHC:065504
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

115 CR-2821-2023
DATE OF DECISION: 08.05.2023
PARMOD KUMAR (DECEASED) THROUGH LRS AND OTHERS
... Petitioner (s)
Versus
JUGRAJ SINGH ... Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present: Mr. Kashish Garg, Advocate for the petitioners.

ANUPINDER SINGH GREWAL, J. (ORAL)

Learned counsel for the petitioners submits that the petition for eviction preferred by the petitioners had been allowed and the appeal thereagainst has also been dismissed. The orders have attained finality. The respondent/judgment debtor is trying to frustrate the execution of the decree by raising frivolous objections. The execution application preferred by the petitioners in the year 2019 has not been decided.

At this stage, learned counsel for the petitioners submits that the Executing Court be directed to decide the execution application expeditiously in a time-bound manner.

The petition stands disposed of with a direction to the Executing Court to decide the execution application expeditiously preferably within a period of 6 months from now.

(ANUPINDER SINGH GREWAL)

JUDGE 08.05.2023 SwarnjitS Whether speaking/reasoned : Yes /No Whether reportable : Yes/No

SWARN JIT SINGH 2023.05.08 16:05

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