Raju Alias Raj Kumar vs Vikram Singh Walia And Another
2024 Latest Caselaw 5417 P&H

Punjab-Haryana High Court

Raju Alias Raj Kumar vs Vikram Singh Walia And Another on 11 March, 2024

Author: Meenakshi I. Mehta

Bench: Meenakshi I. Mehta

                  127                                                    2024:PHHC:034475
                               IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                              CHANDIGARH

                                                                    CR No.7733 of 2023
                                                                    Date of Decision: 11.03.2024

                  Raju alias Raj Kumar
                                                                        .....Revisionist-Petitioner.
                                                        Versus

                  Vikram Singh Walia and another
                                                                                 .....Respondents.


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

                                                        *****
                  Present:-       Mr. Rishabh Gupta, Advocate
                                  for the revisionist-petitioner.

                  MEENAKSHI I. MEHTA, J. (Oral)

By filing the instant revision-petition, the petitioner/Judgment-

Debtor No.2 (here-in-after to be referred as 'JD No.2') has laid challenge to

the order passed by learned Civil Judge (Junior Division), Hoshiarpur (for

short 'the Executing Court') on 16.11.2023 in Execution Petition No.73 of

2022 titled as "Vikram Singh Walia Vs. Shakuntala Devi and another",

whereby the objection-petition, as preferred by him, has been dismissed.

2. However, at this stage, learned counsel for the petitioner-JD

No.2 submits that his client has already moved an application under Order

9 Rule 13 CPC and the same is pending before the Court below and he (JD

No.2) has also moved an application therein with the prayer to stay the

execution proceedings and he (learned counsel) restricts his prayer to the

issuance of direction to the above-said Court to decide the afore-referred

stay application expeditiously.

                   CR No.7733 of 2023                    -2-            2024:PHHC:034475


                  3.           Heard.

4. Keeping in view the above-discussed limited prayer as made

by learned counsel for the petitioner-JD No.2 and without commenting or

expressing any opinion on the merits of the afore-said Execution Petition or

the application filed under Order 9 Rule 13 CPC or the stay application as

moved therein, the revision-petition in hand is, hereby, disposed of with a

direction to the concerned Court below to decide the above-mentioned stay

application, as expeditiously as possible.

                                                                (MEENAKSHI I. MEHTA)
                  March 11, 2024                                      JUDGE
                  Yag Dutt

                                   Whether speaking/reasoned:        Yes
                                   Whether Reportable:               No