Gaurav Kumar And Ors vs Nanakjit
2024 Latest Caselaw 19932 P&H

Punjab-Haryana High Court

Gaurav Kumar And Ors vs Nanakjit on 11 November, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            134
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          CR-6513-2024 (O&M)
                                                                          Date of Decision : 11.11.2024


                            Gaurav Kumar & Ors                                              ... Petitioner(s)
                                                               Versus
                            Nanakjit                                                     ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    Mr. Akshay Jindal, Advocate for the petitioners.

                            ALKA SARIN, J. (Oral)

1. The limited prayer of the learned counsel for the petitioners is

for expeditious disposal of the execution petition being Execution

Application No.139/2024 (Annexure P2).

2. Learned counsel for the petitioners would contend that earlier

also the tenant-respondent herein had been filing repeated transfer

applications and in one revision petition filed by the tenant-respondent

herein being CR No.435 of 2024, this Court had observed that the tenant had

repeatedly been filing the transfer applications to delay the matter and on the

assurance given by the learned counsel for the petitioner in the said case that

no further transfer application would be moved, no costs were imposed and

the matter was permitted to be withdrawn. It is further the contention of the

learned counsel that yet again similar modus operandi is being adopted by

the tenant-respondent herein to delay the matter.

3. Heard.

4. The limited prayer of the learned counsel for the petitioners is

integrity of this order/judgment.

CR-6513-2024 (O&M) -2-

for expeditious disposal of the execution proceedings. Keeping in view the

above made submissions, the Executing Court concerned is requested to

dispose off the execution petition being Execution Application No.139/2024

(Annexure P2) expeditiously in accordance with law.

5. Disposed off accordingly. Pending applications, if any, also

stand disposed off.

                            11.11.2024                                          ( ALKA SARIN )
                            Yogesh Sharma                                           JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment.