- (1.) The present petition has been directed against order dated 17.10.2015 passed by the Civil Judge (Junior Division), Chandigarh whereby the Executing Court has made an order for attachment of salary of the petitioner for realisation of the decretal amount.
(2.) Counsel for the petitioner would contend that on 18.04.2015, the Executing Court passed order (Annexure P-3) whereby the execution petition was ordered to be dismissed having been rendered infructuous as a report was received from the department of Baljinder Pal Singh (Principal-debtor) that his salary already stands attached in Execution No.32 dated 11.06.2009 in case titled "State Bank of Hyderabad v. Baljinder Pal Singh", pending in the Court of Civil Judge (Senior Division), Panchkula. It is further submitted that respondent/decree-holder by raising wrong averments in the application dated 01.07.2015 got the execution proceedings revived and thereafter the Court below has made an order for attachment of salary of JDs No.2 and 3 including the present petitioner. It is further submitted that the impugned order may be set-aside and the order dated 18.04.2015 be restored.
(3.) I have heard counsel for the petitioner, perused the records but find no merit in the petition.;