JATINDER CHOPRA Vs. CHANCHAL SINGH AND ANOTHER

JUDGEMENT

(1.) Impugned in the present revision petition is the order dated 27.2.2015 (Annexure P-6), passed by learned Civil Judge (Senior Division), Jalandhar, vide which an application filed by the petitioner under Section 151 of the Code of Civil Procedure, 1908 (for short 'the CPC') for extension of time to deposit the balance sale consideration was dismissed.

(2.) Heard.

(3.) Learned counsel for the petitioner contends that in a decree for specific performance and permanent injunction, no time/direction was granted to deposit the balance amount. Accordingly, petitioner moved an application and vide order dated 24.5.2014 (Annexure P-4) passed by learned Civil Judge (Senior Division), Jalandhar, petitioner was granted 30 working days to deposit the balance sale consideration.