Punjab-Haryana High Court
National Highways Authority Of India vs Harbans Lal And Others on 11 April, 2023
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
CR-416-2023 (O&M) and other connected matters 2023:PHHC:049251 -l- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 252/1+259 Date of Decision: 11.04.2023 CR-416-2023 (O&M) (1) National Highways Authority of India ...Petitioner Versus Sneh Prabha @ Sneh Lata and others ... Respondents (2) CR-417-2023 (O&M) National Highways Authority of India ..-Petitioner Versus Gurpreet Singh and others ...Respondents (3) CR-418-2023 (O&M) National Highways Authority of India ...Petitioner Versus Som Nath Singla and others ... Respondents (4) CR-421-2023 (O&M) National Highways Authority of India ...Petitioner Versus Malkait Singh @ Malkit Singh (deceased) through LR's and others ... Respondents (5) CR-424-2023 (O&M) National Highways Authority of India ..-Petitioner Versus Harbans Lal and others ...Respondents KAPIL 2023.04.13 17:12 I attest to the accuracy and authenticity of this document Punjab & Haryana High Court, Chandigarh CR-416-2023 (O&M) and other connected matters 2023:PHHC:049251 -2- (6) CR-426-2023 (O&M) National Highways Authority of India ..-Petitioner Versus Janki Devi and others ...Respondents (7) CR-793-2023 (O&M) National Highways Authority of India ...Petitioner Versus Rotash Singla @ Rohtas and others ... Respondents CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN Present:- Mr. Brahminder Singh Toor, Advocate for Mr. K.S. Kang, Advocate for the petitioner(s). Mr. Ranjit Saini, Advocate and Mr. Vikram Rathore, Advocate for the respondents (in CR Nos.416, 417, 418, 424, 793 of 2023). Mr. Nitin Sachdeva, Advocate for respondent No.1. (in CR-426-2023). 3 2 3k 3k 2 AVNEESH JHINGAN, J. (Oral)
1. These seven revision petitions are being disposed of by a common order as the issues involved are similar. For the sake of convenience, the facts are being taken from CR-416-2023
2. The prayer is that the Executing Court be directed to decide the objections filed by the petitioner(s) in accordance with law.
3. The revision petition was filed being aggrieved of the orders passed by the Executing Court directing the respondents to deposit the KAPIL 2023.04.13 17:12 I attest to the accuracy and authenticity of this document Punjab & Haryana High Court, Chandigarh CR-416-2023 (O&M) and other connected matters 2023:PHHC:049251 -3- awarded amount. The grievance of the petitioner is that without deciding the objections filed, the direction for payment was issued.
4. Learned counsel for the respondents on instructions fairly submits that the impugned order was passed without deciding the objections. Learned counsel for the respondents submits that Executing Court be directed to decide objections expeditiously. It is contended that no adjournment would be sought on behalf of the respondents.
5. The Executing Court before proceeding with the execution of the award shall first decide the objections filed in execution.
6. The Court concerned shall make an earnest effort to decide the objections filed in the execution expeditiously but not later than two months from the next date fixed before it.
7. The petitions are disposed of accordingly.
8. Since the main case has been disposed of, the pending application(s) if any is rendered infructuous.
9. A photocopy of this order be placed on the file of the other connected case.
(AVNEESH JHINGAN) April 11, 2023 JUDGE kapil Whether speaking/reasoned Yes/No Whether reportable Yes/No KAPIL 2023.04.13 17:12 I attest to the accuracy and authenticity of this document Punjab & Haryana High Court, Chandigarh