Mukhtar Ali @ Lalla vs Smt. Indresh Giri
2023 Latest Caselaw 4378 ALL

Citation : 2023 Latest Caselaw 4378 ALL
Judgement Date : 10 February, 2023

Allahabad High Court

Mukhtar Ali @ Lalla vs Smt. Indresh Giri on 10 February, 2023

Bench: Ajit Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1268 of 2023
 

 
Petitioner :- Mukhtar Ali @ Lalla
 
Respondent :- Smt. Indresh Giri
 
Counsel for Petitioner :- Anil Kumar Srivastava
 

 
Hon'ble Ajit Kumar,J.

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that the judgment debtor has appeared in the executing court but has not filed any objection till date under Section 47 of the Code of Civil Procedure, nor any application has been under Order XXI Rule 97 of the Code of Civil Procedure, 1908 by third party.

In view of above, this petition is disposed of with a direction to the Civil Judge (Junior Division), Kanpur Nagar to decide the execution case of the petitioner as expeditiously as possible preferably within a period of six months from the date of production of certified copy of this order after affording opportunity of hearing of the parties .

Order Date :- 10.2.2023

Sanjeev