Davinder Singh And Another vs Sukhwinder Singh And Another
2024 Latest Caselaw 6223 P&H

Punjab-Haryana High Court

Davinder Singh And Another vs Sukhwinder Singh And Another on 19 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:039364

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         132                                            CR-1690-2024 (O&M)
                                                                        Date of Decision : 19.03.2024

                         DAVINDER SINGH & ANR.                                             .... Appellants

                                                            VERSUS

                         SUKHWINDER SINGH & ANR                                         .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Abhinav Gupta, Advocate for the petitioners.

                                        Mr. Naresh Kumar, Advocate for the respondent-caveator.

                         ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioners states that he does not wish

to press the present petition on merits. He, however, prays that the appeal,

which is pending for the last 6 years, may be ordered to be decided

expeditiously.

2. Learned counsel for the respondent-caveator states that he has

no objection if the appeal, which is pending for the last 6 years, is directed to

be heard and decided expeditiously.

3. Heard.

4. In the present case there have been two round of litigation upto

this Court. The appeal has been pending for the last 6 years and is ripe for

arguments. Both the counsel have assured this Court that they would not

seek any further adjournment in the matter. Further, learned counsel for the

petitioners has stated that he is even ready to argue the appeal on the next

date of hearing itself fixed before the First Appellate Court. Learned counsel

integrity of this judgment/order.

132 CR-1690-2024 (O&M) -2-

for the respondent-caveator has stated that he would file an application for

preponing of the case before the First Appellate Court, if necessary.

5. In view of the above, the First Appellate Court is requested to

hear and decide the appeal expeditiously and preferably before the next date

of hearing fixed before the Executing Court i.e. 15.04.2024, in accordance

with the law. Both the parties shall not seek any further adjournment in the

matter on any account as assured by their respective counsel.

6. The present revision petition stands disposed off in the above

terms. Pending applications, if any, also stand disposed off.

                         19.03.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE

                                    NOTE:     Whether speaking/non-speaking: Speaking
                                              Whether reportable: Yes/No







integrity of this judgment/order.