GURDEEP SINGH Vs. HARJIT SINGH

JUDGEMENT

(1.) The judgment debtor has filed this revision petition under Article 227 of the Constitution of India, assailing the correctness of the order passed by the learned Executing Court on 1/2/2021, confirming the sale of the property through a court auction. In this case, the decree holder has purchased the property. The court auction took place on 23/12/2019 and a report was submitted in the court on 3/1/2020. Thereafter, the case was repeatedly adjourned, however, no objections were filed by the judgment debtor. Hence, the court has ordered confirmation of the sale.

(2.) Learned counsel for the petitioner contends that the court did not grant judgment debtor an opportunity to file objections. He further contends that Regular Second Appeal against the judgment is pending in this court.

(3.) It has been noticed that since 3/1/2020, the case was being adjourned, however, no objections were filed by the petitioner.