MANVIRINDER SINGH Vs. MANPARTAP SINGH

JUDGEMENT

(1.) The present revision petition has been filed for setting aside the orders of even date dtd. 24/2/2023 passed by the learned Civil Judge (Junior Division), Patiala, in Execution No.33 of 2014. Further prayer is that directions be issued to the learned Civil Judge (Junior Division), Patiala/Executing Court to decide the execution application within time bound manner, as it is pending since 2014.

(2.) Learned counsel for the petitioner contends that execution application was filed in the year 2014 and till date, the same is not decided. He further contends that the judgment and decree in favour of the petitioner was passed on 14/10/2013 by the learned Civil Judge (Junior Division), Patiala, and till date, he is not able to get the fruits of the said judgment and decree. He, therefore, prays that the orders of even date dtd. 24/2/2023 be set aside. And directions be issued to the Executing Court to decide the executing application within a time bound period.

(3.) Per contra, learned counsel for the respondent contends that orders of even date dtd. 24/2/2023 passed by the learned Civil Judge (Junior Division), Patiala/Executing Court has rightly been passed. He, therefore, prays that the present revision petition be dismissed.