Punjab-Haryana High Court
Kanwal Kishore Sharma vs Chandigarh State Co-Operative Bank on 28 May, 2010
Author: L. N. Mittal
Bench: L. N. Mittal
C. R. No. 3765 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Case No. : C. R. No. 3765 of 2010
Date of Decision : May 28, 2010
Kanwal Kishore Sharma .... Petitioner
Vs.
Chandigarh State Co-operative Bank .... Respondent
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
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Present : Mr. J. S. Dadwal, Advocate
for the petitioner.
* * *
L. N. MITTAL, J. (Oral) :
Learned counsel for the petitioner states that the petitioner was not even party to the Award Annexure P-2 passed by the Lok Adalat, which was passed against Bhag Singh only, but in spite thereof, the Executing Court, vide order Annexure P-1, has ordered attachment of salary of the petitioner as well as of one Ramesh Kumar Sharma, who was also not party to the Award. It is contended that the petitioner and Rakesh Kumar Sharma filed application Annexure P-5 dated 07.05.2010 for recalling the attachment warrant and also preferred separate objections, but the case has now been adjourned to 29.07.2010.
By way of instant revision petition filed under Article 227 of C. R. No. 3765 of 2010 2 the Constitution of India, petitioner Kanwal Kishore Sharma has sought direction to the Executing Court for deciding the case in a specified time frame.
Learned counsel for the petitioner contended that in pursuance of attachment warrant issued by the Executing Court, amount is being deducted from the salary of the petitioner.
Keeping in view all the circumstances, the instant revision petition is disposed of by directing the Executing Court to dispose of the objections and application Annexure P-5 filed by the petitioner and Ramesh Kumar Sharma latest by end of August 2010, in accordance with law.
May 28, 2010 ( L. N. MITTAL ) monika JUDGE