Citation : 2024 Latest Caselaw 20916 P&H
Judgement Date : 25 November, 2024
Neutral Citation No:=2024:PHHC:155176
123
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR-6824-2024
Date of decision: 25.11.2024
Hanuman ...Petitioner
Versus
Karan Singh and others ...Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Ajay Vijarania, Advocate for the petitioner.
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VIKAS BAHL, J. (ORAL)
1. This is a revision petition filed under Article 227 of the Constitution of India for setting aside the order dated 01.05.2024 (Annexure P-6) by which the Additional District Judge, Jhajjar has dismissed the application of the petitioner and had denied to stay the operation of judgment and decree dated 16.12.2023 (Annexure P-3).
2. Learned counsel for the petitioner has submitted that the main appeal is listed for 24.02.2025 and service is complete and has submitted at this stage that the petitioner would limit his prayer to the issuance of directions to the First Appellate Court to decide the appeal, as expeditiously as possible.
3. Keeping in view the abovesaid facts and circumstances and the limited prayer made by learned counsel for the petitioner, the present revision petition is disposed of with a request to the First Appellate Court to decide the appeal filed by the petitioner against the judgment and decree dated 16.12.2023 as expeditiously as possible.
25.11.2024 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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