Punjab-Haryana High Court
Veena Goyal And Others vs Bhim Aggarwal And Another on 10 April, 2024
Neutral Citation No:=2024:PHHC:049597
2024:PHHC:049597 CR-2162-2024 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
123
CR-2162-2024
Date of decision: 10.04.2024
VEENA GOYAL AND OTHERS
.....PETITIONER
Versus
BHIM AGGARWAL AND ANOTHER
.....RESPONDENTS
CORAM: HON'BLE MRS. JUSTICE RITU TAGORE
Present: Mr. Aakash Singla, Advocate,
for the petitioners.
RITU TAGORE, J. (ORAL)
1. This revision petition is for issuance of directions to the learned
Additional Civil Judge (Sr. Divn.), Panchkula for expeditious disposal of the
application dated 29.11.2022 for drawing up the final decree (Annexure P-5)
(CIS NO. CM/149/2022, CNR NO. HRPK02001286520) titled as Veena
Goel and Ors. vs. Bhim Aggarwal and Ors.
2. Heard. Paper-book perused with the assistance of the learned
counsel for the petitioners.
3. Learned counsel submits that the petitioners filed a civil suit for
partition regarding one commercial property situated in Panchkula i.e. SCO
No. 202, Sector-14, Panchkula. A preliminary judgment and decree was
passed on 25.11.2016 (Annexures P-1 and P-2). However, aforesaid decree
was challenged by the respondents by filing first statutory appeal, which was
decided vide judgment and decree dated 06.12.2018 (Annexures P-3 and P-
4) by the learned ADJ, Panchkula, modifying the judgment and decree of the
learned trial Court. The learned counsel stated that no second appeal was
filed by the respondents against the aforesaid judgment and decree, however,
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the petitioners preferred Regular Second Appeal, which was ultimately
dismissed by this Court vide judgment dated 04.12.2023.
4. Learned counsel contends that during the pendency of the
Regular Second Appeal, the petitioners filed an application i.e. CIS NO.
CM/149/2022, CNR NO. HRPK0200128652022 titled as Veena Goel and
Ors. vs. Bhim Aggarwal and Ors (Annexure P-5) for drawing up final decree
in accordance with the provisions of Order 20 Rule 18 CPC. It is stated that
the aforesaid application is pending adjudication for more than last 16
months. It is stated that the petitioners are senior citizens and are waiting to
realize the fruits of the decree for more than 11.5 years since the filing of the
suit for partition. While referring to Punjab and Haryana High Court Case
Flow Management Rules, 2007 (Annexure P-11), learned counsel submits
that the said rules lay down that cases pertaining to senior citizens, are
required to be put on Fast Track and even cases falling in Track-II should be
decided within one year. A prayer is made to allow the revision, as prayed
for.
5. It is a matter of record that Regular Second Appeal filed by the
petitioners was dismissed on 04.12.2023. The perusal of the paper-book
indicated that an execution petition was earlier pending before the learned
trial Court for arguments on the application for consigning the execution
petition sine die pending the disposal of the regular second appeal. The
zimni order dated 06.02.2024 (Annexure P-10) indicate that upon receipt of
the judgment of this Court regarding the dismissal of regular second appeal,
the learned trial Court dismissed the aforementioned application to consign
the execution petition as sine die and posted the petition for a hearing on the
application for drawing up the final decree for 04.04.2024. The downloaded
copy of zimni order dated 04.04.2024, placed on record by the counsel for
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the petitioners, further reveal that on the joint request of the counsel for the
parties, the matter was adjourned to 14.05.2024 for arguments on application
for drawing up the final decree.
6. Thus, from the paper-book, it is evident that proceedings are
going on before the learned trial Court. Therefore, there is no need to pass
any specific directions in the present case. However, this Court is sanguine
that the learned trial Court shall make every endeavour for an expeditious
disposal of the petition pending before it, keeping in mind the directions
given from time to time and Rules framed by this Court regarding the
hearing of the cases and disposal thereof . Needless to mention, parties to the
suit shall assist the Court in expeditious disposal of the case.
7. Petition stands disposed of accordingly.
8. Pending applications, if any, stand disposed of.
April 10, 2024 (RITU TAGORE)
pj JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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