Punjab-Haryana High Court
Mamta Gupta vs M/S Jai Mata Sanitary & Hardware Store ... on 27 February, 2016
Author: Amit Rawal
Bench: Amit Rawal
Civil Revision No.1540 of 2016 (O&M) {1}
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CR No.1540 of 2016 (O&M)
Date of decision:27.02.2016
Mamta Gupta ... Petitioner
Vs.
M/s Jai Mata Sanitary & Hardware Store & others ... Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. B.S.Walia, Advocate
for the petitioner.
AMIT RAWAL J. (Oral)
Prayer in the present petition is for issuance of appropriate directions to the Executing Court to decide the execution application despite passing of the judgment and decree dated 16.05.2014, whereby, the ejectment order against the respondent- judgment debtors, has been passed.
Mr. B.S.Walia, learned counsel appearing on behalf of the petitioner submits that in execution petition, tenant filed objections which are stated to be pending, though the order of eviction has attained finality. He further submits that petitioner has also made a specific statement that he will take the possession of the demised portion measuring 12'x52-1/2' only and will raise separate wall within her portion. As per zimni orders, Annexure P-4, the litigation is being SAVITA DEVI KADIAN 2016.03.03 14:27 I attest to the accuracy and integrity of this document High Court Chandigarh Civil Revision No.1540 of 2016 (O&M) {2} prolonged at the behest of the respondents.
I have heard learned counsel for the petitioner and appraised the paper book and in agreement of the contentions which are evident from zimni orders.
Keeping in view the aforementioned facts, I deem it appropriate to dispose of the revision petition with a direction to the Executing Court to decide the execution application as expeditiously as possible within a period of two months from the date of receipt of a certified copy of this order.
(AMIT RAWAL) JUDGE February 27, 2016 savita SAVITA DEVI KADIAN 2016.03.03 14:27 I attest to the accuracy and integrity of this document High Court Chandigarh