Keshav Chand And Another vs Smt. Sarla Devi
2011 Latest Caselaw 4950 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 54694 of 2011
 

 
Petitioner :- Keshav Chand And Another
 
Respondent :- Smt. Sarla Devi
 
Petitioner Counsel :- Satyender Kumar Singh
 

 
Hon'ble Sunil Hali,J.

Issue notice to the respondents returnable within four weeks. Steps be taken within one week.

List immediately after service is complete.

It is contended by the learned counsel for the petitioner that the Revisional Court while hearing the revision against the order of Executing Court has held that decree has attained finality but the case of the petitioner is that the civil appeal filed against the judgment of the 1st Appellate Court is still pending in this Court, as such, the decree has not attained finality.

Till the next date of listing, the proceeding of Execution Case No. 10 of 2006 (Smt. Sarla Devi Vs. Mahesh Chand and others), pending in the Court of Civil Judge (Sr. Division), Court No.2, Ghaziabad shall remain stayed.

Order Date :- 29.9.2011

NS

(Justice Sunil Hali)