M/S Sundesh Springs Pvt Ltd And Ors vs M/S P L Steel Industries
2024 Latest Caselaw 9406 P&H

Punjab-Haryana High Court

M/S Sundesh Springs Pvt Ltd And Ors vs M/S P L Steel Industries on 1 May, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                   Neutral Citation No:=2024:PHHC:059804




CR-3786-2022(O&M)                                            2024:PHHC:059804
                                                                      1


127   IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                                 CR-3786-2022(O&M)
                                                 Date of decision : 01.05.2024

M/s Sundesh Springs Pvt Ltd                                  ...Petitioner

                                           Vs.

M/s P.L. Steel Industries                                    ...Respondent

CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:    Mr. Viren Jain, Advocate for the petitioner.

            Mr. Atul Goyal, Advocate for the respondent.
                                 ***
ANIL KSHETARPAL, J. (Oral)

1. The petitioner herein is a judgment debtor (Private Limited

Company). A decree for recovery of Rs.11,44,923/- alongwith interest @ 12%

per annum from 25.01.2001, till the date of realization was passed against the

petitioner. During the execution proceeding, conditional warrants of arrest of

Judgment Debtor Nos. 2 and 4 were issued. During the pendency of the

revision petition, the entire principal amount has been paid.

2. Learned counsel representing the petitioner submits that the

Judgment Debtor Nos. 2 and 4 are prepared to appear before the Court and file

their affidavits disclosing their assets. In the meantime, the petitioners arrest

should be stayed.

3. Learned counsel representing the respondent has no objection.

4. Keeping in view the aforesaid facts, the revision petition is

disposed of while directing Judgment Debtor No.2 and 4 to appear in person

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Neutral Citation No:=2024:PHHC:059804

CR-3786-2022(O&M) 2024:PHHC:059804

before the Executing Court on 17.05.2024.

5. It has been brought to the notice of Court that the execution

petition was withdrawn with liberty to file application for revival after the

decision of this revision petition. Hence, on the oral request of the learned

counsel representing the respondent, the execution petition is revived.

                                                       (ANIL KSHETARPAL)
01.05.2024                                                  JUDGE
neeraj
             Whether speaking/reasoned :         Yes          No
             Whether Reportable :                Yes          No




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