Smt. Saira Bano And Others vs Smt. Jabba And Others
2012 Latest Caselaw 4820 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1956 of 2012
 

 
Petitioner :- Smt. Saira Bano And Others
 
Respondent :- Smt. Jabba And Others
 
Petitioner Counsel :- Vikrant Rana
 

 
Hon'ble Pankaj Mithal,J.

Heard learned counsel for the petitioners.

The petitioners have filed this petition for a direction upon the execution court to decide P.A.Execution Case No.27 of 2007 (Smt. Saira Bano and others Vs. Smt. Jabba and others) within a time bound period.

This Court in the case of in Suresh Pal Vs. Civil Judge, Hapur 2011 (8) ADJ 874 has held that the delay in executing the decree amounts to denying the decree holder the benefit of it which is antithesis to the concept of justice.

Accordingly, the petition is disposed of with the direction to the court concerned to take appropriate steps for disposal of the above execution case as per the mandate of this court in the aforesaid decision and to decide it as far as possible within three months from the date of the production of the certified copy of this order.

Order Date :- 5.10.2012

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