Punjab-Haryana High Court
Rajwinder Kaur vs Joginder Singh And Ors on 9 May, 2022
Author: Alka Sarin
Bench: Alka Sarin
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
127 Civil Revision No.1771 of 2022 (O&M)
DATE OF DECISION : 09.05.2022
Rajwinder Kaur .....Petitioner
versus
Joginder Singh and others .....Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Kanwar Pahul Singh, Advocate for the petitioner
ALKA SARIN, J. (Oral):
This is a petition under Article 227 of the Constitution of India for directing the Executing Court to expedite the proceedings pending in execution case bearing No.EXE/75/2019 instituted on 18.04.2019.
Learned counsel for the petitioner, on a query by the Court to point out from the zimni orders as to how the Executing Court was responsible for the delay in disposing off the matter, is unable to show the same. A perusal of the petition reveals that the same is totally bereft of any reasons nor have any zimni orders been appended with the petition.
In view of the above, I do not find any ground to interfere in the present petition.
Dismissed.
09.05.2022 (ALKA SARIN) parkash JUDGE
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