CHANDIGARH
147 CR-6912-2025 Date of decision: 29.09.2025
Talwinder Singh Khangura ...Petitioner Versus
Jagdev Singh and others ...Respondents CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
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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