Punjab-Haryana High Court
Jai Singh Dahiya vs State Of Haryana And Ors on 24 October, 2016
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
In the High Court of Punjab and Haryana at Chandigarh
123 CR No. 7154 of 2016
Date of decision: 24.10.2016
JAI SINGH DAHIYA
......Appellant
Versus
STATE OF HARYANA AND ORS
.......Respondents
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. P.R.Yadav, Advocate,
for the petitioner.
****
Raj Mohan Singh, J.
Petitioner has filed this revision petition under Article 227 of the Constitution of India for issuance of directions to the Executing Court to decide the execution petition expeditiously.
Learned counsel for the petitioner contends that the suit of the plaintiff-petitioner for declaration and permanent injunction was decreed vide judgment and decree dated 29.1.2015. Though the decree in question was not assailed by the judgment debtors, but the decree holder has filed further appeal claiming enhanced benefits. Learned counsel by relying upon various orders passed by the Executing Court viz. Order dated 13.10.2015, 22.12.2015, 29.1.2016, 9.2.2016, 31.3.2016, 3.5.2016, 1.7.2016, 30.7.2016, 12.8.2016, 26.8.2016, 17.9.2016 and 7.10.2016 contends that despite numerous adjournments, 1 of 2 ::: Downloaded on - 13-11-2016 05:49:31 ::: CR No. 7154 of 2016 -2- the execution is still not being processed.
At this stage, in view of nature of order, which this Court proposes to pass, there is no necessity of issuing any notion of motion as no order prejudicial to the interest of parties is being passed.
This revision petition is disposed of by directing the Executing Court to make every endeavour to decide the pending execution within a reasonable time.
(RAJ MOHAN SINGH) JUDGE October 24, 2016 anita 2 of 2 ::: Downloaded on - 13-11-2016 05:49:32 :::