Punjab-Haryana High Court
Harpreet Singh Grover vs National Highway Authority Of India And ... on 23 January, 2020
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CR No.520 of 2020 -1-
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.520 of 2020
Date of decision: January 23, 2020
Harpreet Singh Grover
.....Petitioner
Versus
National Highways Authority of India and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. Arun Bansal, Advocate and
Mr. Anubhav Bansal, Advocate for petitioner.
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MAHABIR SINGH SINDHU, J Present revision petition has been filed under Article 227 of the Constitution of India for directing the learned executing Court to decide the matter on some early date.
Although, this Court will not issue any mandate to the learned executing Court, but taking into consideration the fact that decretal amount has already been deposited by the Judgment-Debtors; therefore, the present petition is disposed off, with a request to the learned executing Court to proceed with the matter expeditously, if there is no legal impediment.
Ordered accordingly.
(MAHABIR SINGH SINDHU) JUDGE January 23, 2020 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 24-01-2020 04:58:01 :::