Punjab-Haryana High Court
Karam Singh And Another vs Union Of India And Another on 16 September, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Civil Revision No. 4553 of 2011 (O&M)
Date of decision : 16.09.2011
Karam Singh and another
...Petitioners
versus
Union of India and another
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Rishav Jain, Advocate
for the petitioners.
Mr. Gurmail Singh, Advocate
for the respondents.
****
Mehinder Singh Sullar, J. (Oral)
After hearing the learned counsel for the parties, going through the record, the instant revision petition is disposed of with the direction to the Executing Court, to decide the execution petition, filed by the petitioners (land owners), preferably within a period of three months, from the date of receipt of the certified copy of this order.
September 16, 2011 (Mehinder Singh Sullar) naresh.k Judge