Smt. Kanees Mirza Thru. Her Attorney And ... vs Mohammad Razi Thru. Power Of Attorney ...
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Allahabad High Court

Smt. Kanees Mirza Thru. Her Attorney And ... vs Mohammad Razi Thru. Power Of Attorney ... on 22 December, 2023

Author: Rajnish Kumar

Bench: Rajnish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:85249
 
Court No. - 6
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 6439 of 2023
 

 
Petitioner :- Smt. Kanees Mirza Thru. Her Attorney And Real Son Mirza Shahzar Beg
 
Respondent :- Mohammad Razi Thru. Power Of Attorney Holder Chaudhry Mohammad Yunus
 
Counsel for Petitioner :- Irshad Ahmad
 

 
Hon'ble Rajnish Kumar,J.
 

Heard Sri Irshad Ahmad, learned counsel for the petitioner.

This petition has been filed challenging the order dated 30.05.2023 passed by Additional Civil Judge (S.D.), Court No.44 in Execution Case No.23 of 2021(Mohd. Razi versus Smt. Kanees Mirza), which has been passed for execution of the judgment and decree dated 26.02.2021 passed in Regular Suit No.2929/2019.

As admitted by learned counsel for the petitioner, in pursuance of the impugned order, the judgement and decree passed in Regular Suit has been complied and the petitioner has been evicted. He also admits that the revision has been filed by the petitioner against the original decree passed in Regular Suit and he has not got any relief till date. Therefore challenge to the impugned order is mis-conceived and not tenable.

Dismissed.

Order Date :- 22.12.2023

Akanksha