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Lachhman Singh vs Suhar Singh
2024 Latest Caselaw 17835 P&H

Citation : 2024 Latest Caselaw 17835 P&H
Judgement Date : 24 September, 2024

Punjab-Haryana High Court

Lachhman Singh vs Suhar Singh on 24 September, 2024

                                      Neutral Citation No:=2024:PHHC:126184




120      IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
                               CR-863-2024 (O&M)
                                Date of Decision: September 24, 2024
Lachhman Singh                             ...Pe33oner
                         Versus
Suhar Singh                                ...Respondent
CORAM:      HON'BLE MR. JUSTICE DEEPAK GUPTA
Present:- Ms. Anupam, Advocate for the pe  oner.
DEEPAK GUPTA, J.(Oral)

The grievance of the pe oner, who is the decree holder before the concerned Execu ng Court, is that despite decreeing of the suit for possession of the suit property on 16.04.2018 and dismissal of the applica on of the defendant/judgment debtor under Order 9 Rule 13 CPC on 04.10.2019 and despite pendency of the execu on for the last more than 05 years, the possession has not been delivered so far.

2. Learned counsel for the pe oner has drawn a2en on towards the status report dated 11.07.2024, which has been received from the Execu ng Court, which would indicate that judgment debtor was moving frivolous applica on before the Execu ng Court on the ground that his pe on was pending before this Court despite the fact that no stay had been granted.

3. Learned counsel for the pe oner submits that even CR-5447- 2023 filed by the judgment debtor has been dismissed by this Court on 03.10.2023.

4. Considering the circumstances as pointed out by learned counsel for the pe oner, this pe on is hereby disposed of with the direc on to the Execu ng Court to take immediate steps for execu on of the decree, in accordance with law at the earliest, preferable within next 03 months, by giving short dates.

September 24, 2024                                    (DEEPAK GUPTA)
sarita                                                    JUDGE
                   Whether reasoned/speaking:       Yes/No
                   Whether reportable:              Yes/No



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