Punjab-Haryana High Court
Gulshan Kumar Alias Varinder Alias Kala vs Daljit Singh And Others on 27 July, 2012
Civil Revision No. 4280 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANAAT
CHANDIGARH
Civil Revision No. 4280 of 2012
Date of Decision: 24.07.2012
Gulshan Kumar alias Varinder alias Kala ........Petitioner
versus
Daljit Singh and others ......... Respondents
CORAM: Hon'ble Mr. Justice Ajay Tewari
Present: Mr. Amit Dhawan , Advocate
for the petitioner.
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Ajay Tewari, J. (Oral):
This petition has been filed against an order rejecting the objections of the petitioner with regard to the identity of the property in dispute. The respondents had filed a petition for eviction against the petitioner in respect of a shop which was duly described in the petition. The petitioner appeared and took all pleas available to him. That ejectment petition was allowed and appeal filed against it was dismissed. Now in execution an objection has been filed that the property was mis-described in the ejectment petition and actually the ejectment petition pertained to some other property. The executing Court has noticed that all pleas which were available to the petitioner were taken by him and were duly adjudicated upon and it was not open to the Executing Court to go behind the decree Civil Revision No. 4280 of 2012 2 and consequently dismissed the objections.
I find no error in the order.
The petition is dismissed. No costs.
Since the main case has been decided, all the pending Civil Misc. applications also stand disposed of.
(AJAY TEWARI) JUDGE July 24 , 2012 sunita