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Ganga Ram vs Mahant Raghbir Dass

Punjab And Haryana At Chandigarh · Decided on 22 March 2004 · Citation: (2004) 137 PLR 589 : (2004) 2 RCR(Civil) 584

HON’BLE JUDGES
Viney Mittal, J
ACTS & SECTIONS REFERRED
Civil Procedure Code, 1908 (CPC) — Section 11
RESULT
Dismissed
CASE NUMBER
Civil Revision No. 1905 of 2000
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Judgment

5 paragraphs · 189 words

Viney Mittal, J.—(22nd March, 2004) - The petitioner is an objector. He filed objections u/s 47 of the CPC against the execution of decree dated November 15, 1989.

2.

Earlier also, objections were filed by the petitioner against the execution of the aforesaid decree. The said objections were dismissed by the learned executing Court vide Order dated March 15, 1999. A civil revision was filed against the said dismissal order being Civil Revision No. 3699 of 1999. The revision petition was also dismissed by this Court vide order dated December 8, 1999.

3.

Still not satisfied, the judgment debtor again filed the objections. The aforesaid objections were dismissed by the learned executing Court vide order dated 22.2.2000. The objector has still persisted and approached this Court through the present revision petition.

4.

After hearing the learned counsel for the parties, I do not find any justification to interfere in the present revision petition. Since the earlier order has attained finality when this Court had dismissed the earlier revision petition filed by the petitioner vide Order dated December 8, 1999, the present revision petition is absolutely without any merit.

Dismissed.