TIRATH SINGH Vs. SUKHDEV RAJ

JUDGEMENT

(1.) The petitioner seeks quashing of the impugned order dated 24.2.2020 passed by the learned Civil Judge (Junior Division), Nakodar, Jalandhar Division (Annex. P6) whereby the warrants of attachment and sale of the property of the petitioner have been issued.

(2.) On the previous date of hearing i.e.2.3.2020, learned counsel for the petitioner was asked to produce the passport of the petitioner to show details of his visits to India for the last 10 years. This Court wanted to assure itself of his travel history in the face of a judgment and decree passed exparte against him on 1.3.2014.

(3.) Heard learned counsel for the petitioner.