SAHIB SINGH Vs. JAGTAR SINGH AND ANOTHER

JUDGEMENT

(1.) Auction purchaser Sahib Singh has filed this revision petition under Article 227 of the Constitution of India impugning order dated 08.02.2012 (Annexure P-1) passed by the Executing Court i. e. learned Civil Judge (Senior Division), Yamuna Nagar at Jagadhri, thereby dismissing petitioner's application for extension of time to deposit the balance 75% of the auction amount.

(2.) Property of judgment debtors/respondents was auctioned on 21.12.2011 in execution petition filed by decree holder - State Bank of India (not party to the instant revision petition). Petitioner was the highest bidder in the auction. He deposited 1/4th of the auction amount on the spot and as per report of Naib Tehsildar, who conducted the auction, the petitioner was directed to deposit the balance 75% of the auction money in the Court before 07.01.2012. However, the petitioner moved application Annexure P-5 on 10.01.2012 for permitting him to deposit the remaining auction money. The said application has been dismissed by the Executing Court vide impugned order Annexure P-1, which is under challenge in this revision petition.

(3.) I have heard learned counsel for the petitioner and perused the case file.