Punjab-Haryana High Court

Jasbir Singh vs Kulwant Kaur And Ors on 2 May, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                      Neutral Citation No:=2024:PHHC:060912


130                                                     2024:PHHC:060912

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                              CR-1481-2020
                                              Decided On: 02.05.2024

JASBIR SINGH

                                                                .....PETITIONER(s)

                                        Versus

KULWANT KAUR AND ORS
                                                                .....RESPONDENT(s)

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:     Ms. Mehak Bedi, Advocate for
             Mr. Vivek K. Thakur, Advocate
             for the petitioner.

ANIL KSHETARPAL, J.(Oral)

1. Proceedings to set aside the ex parte judgment and decree are

pending before the trial Court. During its proceeding, defendant No.1 filed an

application for staying the implementation of judgment and decree, which has

been dismissed by the trial Court. The correctness of such order is challenged in

this revision petition.

2. Learned counsel representing the parties state that the proceedings

for setting aside the ex parte decree are pending before the trial Court from

January, 2019. He submits that the trial Court should be directed to finally decide

the same.

3. This Court has considered the submissions of the learned counsel

representing the parties.

4. It is evident that the interim order restraining respondents from

further alienation of the property has continued to operate from 02.03.2020.

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Neutral Citation No:=2024:PHHC:060912

CR-1481-2020 -2- 2024:PHHC:060912

5. Hence, the present revision petition stands disposed of while

directing the trial Court to make sincere endeavour for expeditious disposal of

the application filed for setting aside the ex parte decree, preferably within next

three months. Till then, the interim order passed on 02.03.2020, will continue to

operate.




                                                        (ANIL KSHETARPAL)
02.05.2024                                                   JUDGE
Priyanka-II


         Whether speaking/reasoned?                    Yes/No
         Whether reportable?                           Yes/No




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