CHHOTE LAL PANDIT Vs. USHA GUPTA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is a revision petition against the impugned order dated 07.12.2020 (Annexure P-1) passed by the Executing Court dismissing the application filed by the JD-petitioner no.1 for staying the execution proceedings in view of the pendency of a petition under Sections 7 and 10 of the Provincial Insolvency Act, 1920 filed by him.

(3.) The brief facts, relevant to the present lis, are that in 2008 the DH-respondent had instituted a civil suit for recovery against the JDpetitioners. In this civil suit the JD-petitioner no.1 was represented as the sole proprietor of JD-petitioner no.2. This civil suit was decreed vide judgement and decree dated 18.12.2012. An appeal was filed by the JDpetitioners wherein the JD-petitioner no.1 represented himself as the sole proprietor of JD-petitioner no.2. This appeal was dismissed vide judgement and decree dated 27.03.2014. The JD-petitioners filed RSA No.3463 of 2014 in this Court in which the JD-petitioner no.1 represented himself as the sole proprietor of JD-petitioner no.2. This RSA. No.3463 of 2014 was dismissed on 10.07.2014. The SLP of the JD-petitioners was dismissed by the Supreme Court of India on 01.12.2014. The JD-petitioners filed a review petition seeking review of the order dated 01.12.2014 passed by the Supreme Court. However, this review petition was also dismissed on 12.02.2015.