HARBHAJAN KAUR Vs. SARDARI LAL KOCHHAR & ORS.

JUDGEMENT

(1.) This revision petition is directed against the order of the executing Court dated December 22, 1987. whereby the warrants of sale were issued. At the time of motion hearing, the execution proceedings as well as auction proceedings were stayed.

(2.) According to the judgment -debtor petitioner, she has filed objections to the attachment of the house but the same have not been disposed of and the executing Court is proceeding with the sale of the said house.

(3.) On the other hand, learned counsel for the decree -holder respondent submitted that the conduct of the judgment -debtor is such that she does not appear on the dates of hearing and is unnecessarily delaying the proceedings.