LAWS(P&H)-2025-8-1

KANWAR NARESH SINGH SODHI Vs. STATE OF PUNJAB

Decided On August 01, 2025
Kanwar Naresh Singh Sodhi Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The present revision petition was filed in the year 2023 and vide order dtd. 17/4/2023, this Court disposed of the present revision petition with a direction to the Executing Court to dispose of the execution filed by the petitioners expeditiously but not later than 6 months. The order was passed on 17/4/2023, since then the Executing Court is asking for extension of time to decide the execution filed by the petitioner.

(2.) The relevant para 5 of order dtd. 17/4/2023 passed by this Court in CR-2181-2023 is reproduced as under:-

(3.) Thereafter, application for extension of time dtd. 26/9/2023 was moved by Ms. Lovepreet Kaur, PCS, Civil Judge, Junior Division, Guruharsahai, which was received by Registrar General of this Court on 28/9/2023.