Allahabad High Court

Vipin Kumar Sharma vs Lalit Kumar And Another on 1 May, 2025

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:68648
 
Court No. - 9
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4403 of 2025
 

 
Petitioner :- Vipin Kumar Sharma
 
Respondent :- Lalit Kumar And Another
 
Counsel for Petitioner :- Ankit Agarval
 

 
Hon'ble Rohit Ranjan Agarwal,J.

This is a plaintiff-decree holder petition.

The suit filed by the plaintiff was decreed ex-parte. Thereafter, an Execution Case No.9 of 2019 was filed which is pending consideration. In the said execution proceedings, the defendants-judgment debtors had filed their objection under Section 47 CPC which are pending consideration being registered as Misc. Civil Case No.113 of 2024.

As no useful purpose would be served in keeping the matter pending, or calling for counter affidavit or issuing notice to the private respondents, the matter is being disposed of, at the admission stage, with a direction upon Additional Civil Judge (Senior Division)/ Additional Chief Judicial Magistrate, Court No.1, Bulandshahr to decide the Misc. Civil Case No.118 of 2024, after hearing all the concerned parties, strictly in accordance with law expeditiously preferably within a period of four months from the date of production of certified copy of this order.

With the aforesaid direction, present writ petition stands disposed of.

It is made clear that this Court has not adjudicated the case on merit.

Order Date :- 1.5.2025

SK Goswami