TALWINDER SINGH KHANGURA v. JAGDEV SINGH AND OTHERS

CHANDIGARH

147 CR-6912-2025 Date of decision: 29.09.2025

Talwinder Singh Khangura ...Petitioner Versus

Present: Mr. G.S. Bhangu, Advocate for Mr. B.S. Randhawa, Advocate for the petitioner. ****

VIKAS BAHL, J. (ORAL)

1. Learned counsel for the petitioner has prayed for an adjournment

without filing an adjournment slip.

2. A perusal of the paper book would show that the impugned order

was passed on 06.11.2023 and appeal therefrom was also dismissed on

16.02.2024 and the zimni orders subsequent to the order dated 16.02.2024 have

not been annexed. Even judgment and decree of which execution has been

sought has also not been annexed. The order of dismissal of earlier objections

filed by the petitioner as well as the order of dismissal of the appeal of the said

order has also not been annexed.

3. In view of the above, the present revision petition is disposed of

with liberty to the petitioner to revive the same after annexing all the zimni

orders from the date of institution of execution proceedings till the date when

application for recalling would be filed. The petitioner would also place on

record the judgment and decree of which execution was sought as well as order

of dismissal passed in the earlier objections filed by the petitioner and also order

passed in the appeal vide which the appeal against the said objections was also

dismissed. The petitioner would also annex the order dated 27.02.2023 vide

which transfer in favour of the petitioner was held to be fraudulent and the zimni

order dated 19.08.2023.

29.09.2025 (VIKAS BAHL) Pawan JUDGE

Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No

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