Punjab-Haryana High Court
Sudhir Kumar Alias Sudhir Kumar Gupta vs Rakesh Chander Since Deceased Through ... on 10 November, 2025
Author: Amarinder Singh Grewal
Bench: Amarinder Singh Grewal
CR No. 7687 of 2025 (O&M) -1-
126 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 7687 of 2025 (O&M)
DATE OF DECISION: 10.11.2025
SUDHIR KUMAR @ SUDHIR KUMAR GUPTA
......PETITIONER
Vs.
RAKESH CHANDER (SINCE DECEASED) THROUGH LRS
.........RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AMARINDER SINGH GREWAL
Present: Mr.Sunny K. Singla, Advocate,
for the petitioner.
*****
AMARINDER SINGH GREWAL, J.(ORAL)
1. Prayer in the present Civil Revision Petition filed under Article 227 of the Constitution of India is for issuance of a direction to the learned appellate authority, Jalandhar, to decide the application bearing CM No. 674 of 2025 (Annexure P-4) titled Sudhir Kumar vs. Rakesh Kumar (since deceased) through LRs, in Rent Appeal No. 47 of 2025 and CM No. 644 of 2025 (Annexure P-5) titled Sudhir Kumar vs. Rakesh Kumar (since deceased) through LRs pending before the learned Executing Court, expeditiously and preferably in a time-bound manner.
2. Heard.
3. In view of the innocuous prayer made by learned counsel for the petitioner, this Court is of the view that issuance of notice to the respondent would unnecessarily delay the proceedings; as such, issuance of notice to the respondent is dispensed with.
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4. Considering the limited prayer of the petitioner, without commenting on the merits of the case, the present petition is disposed of with a direction to both the Courts below to decide the aforesaid applications expeditiously and preferably within a period of three months. Registry is directed to send a copy of this order to the concerned appellate authority and the Executing Court for compliance.
5. Pending miscellaneous application(s), if any, shall also stand disposed of.
NOVEMBER 10, 2025 (AMARINDER SINGH GREWAL)
nitin JUDGE
Whether Speaking Yes
Whether Reportable No
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