Punjab-Haryana High Court
Bhanga Ram (Since Deceased) Through His ... vs Sadhu Ram (Since Deceased) Through His ... on 30 January, 2018
Author: Amit Rawal
Bench: Amit Rawal
Civil Revision No.609 of 2018 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.609 of 2018
Date of Decision:-30.01.2018
Bhanga Ram (deceased) through LRs
...Petitioners
Versus
Sadhu Ram (deceased) through LRs
...Respondents
CORAM:- HON'BLE MR. JUSTICE AMIT RAWAL
Present:- Mr. Gaurav Mohunta, Advocate with
Mr. Gaurav Gogna, Advocate
for the petitioners.
AMIT RAWAL J.(Oral)
This revision petition is directed against the orders dated 6.5.2017 (Annexure P-10) and 24.1.2018 (Annexure P-13) whereby the objections of the petitioners for execution of the judgment and decree dated 31.8.1981 have been dismissed. This case has checkered history. In a suit for ejectment a decree aforementioned was passed giving the description of the property which was not denied by the petitioners-judgment debtors/objectors. The execution petition seeking the execution of the aforementioned decree was, according to the arguments of Mr. Gaurav Mohunta, Advocate learned counsel for the petitioners, was dismissed on 20.12.1983 and again the second execution was filed on 03.10.1996 which was objected to and the objections were accepted on 24.4.1999. Against the 1 of 2 ::: Downloaded on - 12-02-2018 05:02:09 ::: Civil Revision No.609 of 2018 -2- said order a revision petition bearing No.3480 of 2003 was filed and the same was allowed vide order dated 2.8.2013. The petitioners filed the objections to the execution of decree by taking the plea of identification of the property but the same was dismissed on 06.5.2017. The application for recalling was also dismissed on 24.1.2018 and the application for appointment of Local Commissioner was also dismissed on the same date.
When this Court after hearing the arguments of learned counsel for the petitioner was not inclined to give any relief and going to dismiss the revision petition by imposing a cost of Rs.2,00,000/-, learned counsel for the petitioner submits that he may be permitted to withdraw the present revision petition.
In view of the aforesaid, the revision petition is permitted to be dismissed as withdrawn.
Ordered accordingly.
January 30, 2018 ( AMIT RAWAL )
Vijay Asija JUDGE
Whether speaking/reasoned Yes / No
Whether Reportable Yes / No
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