Smt Chander Bala vs Arun Sharma (Since Deceased) Through ...
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Punjab-Haryana High Court

Smt Chander Bala vs Arun Sharma (Since Deceased) Through ... on 8 April, 2024

Author: Meenakshi I. Mehta

Bench: Meenakshi I. Mehta

                                           Neutral Citation No:=2024:PHHC:047062




138                                                                2024:PHHC:047062
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH


                                          Civil Revision No.1701 of 2024 (O&M)
                                          Date of Decision: 08.04.2024

Smt. Chander Bala
                                                            ...Revisionist-Petitioner
                                           Versus
Arun Sharma (since deceased) through LR & another
                                                                     ...Respondents


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

Present:-    Mr. Rakesh Kumar, Advocate, appearing for
             Mr. Davinder Singh Dadwal, Advocate,
             for the revisionist-petitioner.
                                        ****
MEENAKSHI I. MEHTA, J. (ORAL)

By way of the instant revision-petition, the petitioner- Judgment-Debtor No.2 (here-in-after to be referred as 'Judgment-Debtor No.2') has assailed the order passed by learned Civil Judge (Junior Division), Gurugram (for short 'the Executing Court') on 28.11.2023 in Execution Petition No.197 of 2022 titled as "Arun Sharma vs. Rishi Raj Chauhan", whereby the warrant of possession in respect of the suit property had been issued for 11.12.2023.

2. Today, learned counsel appearing for the petitioner-Judgment- Debtor No.2, as per the instructions from the arguing counsel, apprises the Court that the possession of the suit property has already been taken from Judgment-Debtor No.2 in pursuance of the execution of the afore-referred warrant of possession.

3. In view of the above-discussed submission, it becomes explicit that the revision-petition in hand has been rendered infructuous. Resultantly, the same stands disposed of accordingly.

08.04.2024                                               (MEENAKSHI I. MEHTA)
seema               Whether speaking/reasoned:     Yes         JUDGE
                    Whether Reportable:            No




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