MUNICIPAL COUNCIL, FATEHABAD Vs. PANKAJ

JUDGEMENT

(1.) By this common order, all the aforementioned 12 civil revisions are being disposed of together.

(2.) All the aforementioned 12 revision petitions are directed against orders dated 27.10.2012 (Annexure P/1) passed by learned Additional Civil Judge (Senior Division) Fatehabad in execution applications moved by the decree holder(s) against the petitioner-judgment debtor.

(3.) Brief facts of the case are that respondent(s) in all the aforementioned revision petitions filed civil suits for permanent injunction, prohibitory and mandatory against the petitioner-judgment debtor, which were decreed by a common judgment and decree dated 17.02.2009.