REGENT COMPUTRONICS PVT. LTD.

RAM LAL Appellant

V/S

JARNAIL SINGH Respondents

Referred Judgements :-

RAMANKUTTY GUPTAN VS. AVARA [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
CHANDI PRASAD VS. JAGDISH PRASAD [REFERRED TO]
IBRAHIM SHARIFF VS. MASTHAN SHARIFF [REFERRED TO]
SUGGULA VENKATA SUBRAHMANYAM VS. DESU VENKATA RAMA RAO [REFERRED TO]
MARUTI VISHNU KSHIRSAGAR VS. BAPU KESHAV JADHAV [REFERRED TO]
SHANTHI VS. T.D. VISHWANATHAN AND OTHERS [REFERRED TO]
KHODAY DISTILLERIES LTD. VS. SRI MAHADESHWARASAHAKARA SAKKARE KARKHANE LTD [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Punjab and Haryana at Chandigarh dtd. 30/8/2022 in Civil Revision Application No.3723/2019 by which the Revision Application filed by the respondents - herein (original defendants) came to be allowed thereby setting aside the order passed by the Executing Court directing the defendants to execute the sale deed in favour of the original plaintiff(s) decree holder on the plaintiff(s) depositing the balance sale consideration of Rs.5,00,000.00 within 15 days from 6/5/2019.

(3.) The controversy revolves around in a narrow compass.

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RAM LAL Vs. JARNAIL SINGH

Referred Judgements :-

JUDGEMENT

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