Punjab-Haryana High Court
Dev Raj & Sons vs Bakshi Ganda Singh And Anr on 22 February, 2018
Author: Surinder Gupta
Bench: Surinder Gupta
CR No. 1241 of 2018 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CR No. 1241 of 2018
Date of Decision : 22.02.2018
Dev Raj and Sons ....Petitioner
Versus
Bakshi Ganda Singh and another ....Respondents
CORAM: HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. Inder Jeet Singh, Advocate
for the petitioner.
Surinder Gupta, J. (Oral)
Heard.
Learned counsel for petitioner submits that the Executing Court is proceeding further to execute the ejectment order despite the fact that curative petition has been filed in the Hon'ble Apex Court.
Petitioner was ordered to be ejected vide order dated 15.10.2014 by learned Rent Controller, Patiala. He filed appeal against that order, which was dismissed vide order dated 16.11.2015. Revision petition filed in this Court was also dismissed vide order dated 11.07.2016. Petitioner then approached the Hon'ble Apex Court but could not succeed and SLP filed by them was also dismissed vide order dated 19.09.2016. This did not deter the petitioner from pursuing the matter further and they filed review petition before Hon'ble Apex Court, which was also dismissed on 31.01.2017. Now curative petition is stated to have been filed before Hon'ble Apex Court in which there is no stay of execution of the ejectment order.
In these facts and circumstances, the Executing Court is rightly proceeding further to execute the ejectment order against the petitioner. I 1 of 2 ::: Downloaded on - 25-02-2018 18:57:00 ::: CR No. 1241 of 2018 -2- find no merit in submissions of learned counsel for petitioner that till pendency of curative petition before Hon'ble Apex Court, Executing Court may be directed not to execute the ejectment order.
This revision petition has no merit and the same is dismissed.
February 22, 2018 ( SURINDER GUPTA)
jk JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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