Satya Narain vs State Of Haryana And Others
2024 Latest Caselaw 9292 P&H

Punjab-Haryana High Court

Satya Narain vs State Of Haryana And Others on 30 April, 2024

Bench: Sureshwar Thakur, Lalit Batra

                              Neutral Citation No:=2024:PHHC:058891-DB




                                                            2024:PHHC:058891-DB


           In the High Court of Punjab and Haryana at Chandigarh

(118)                                           CWP No. 9690 of 2024
                                                Date of Decision: 30.4.2024

Satya Narain                                                    ......Petitioner

                                   Versus

State of Haryana and others                                     .....Respondents

CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
       HON'BLE MR. JUSTICE LALIT BATRA

Present:       Mr. Divyam Singh, Advocate for the petitioner.

               Mr. Pardeep Prakash Chahar, Sr. DAG, Haryana.
                         ****
SURESHWAR THAKUR, J. (ORAL)

1. The instant petition is disposed of with a direction to the learned

Executing Court concerned, to ensure, in case the verdict of eviction has

acquired binding, and, conclusive effect, that warrants of possession, if already

issued, are successfully, and, completely enforced against the judgment debtor

concerned. Moreover, if the said warrants of possession are not issued,

thereupon they be forthwith issued, and, they be also ensured to be

expeditiously, besides completely, and, successfully enforced against the

estates of the judgment debtor concerned.

2. Pending application(s), if any, is/are also disposed of.

(SURESHWAR THAKUR) JUDGE

(LALIT BATRA) JUDGE

April 30, 2024 Gurpreet

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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