Aakabai Nandkumar Jadhav And ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 9317 Bom

                                                                     3034.20wp
                                    (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                     903 WRIT PETITION NO.3034 OF 2020

        AAKABAI NANDKUMAR JADHAV AND OTHERS
                              VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                                   ...
 Mr M. D. Shinde, Advocate for petitioners;
 Mr S. B. Pulkundwar, A.G.P. for respondents

                                CORAM : RAVINDRA V. GHUGE
                                               AND
                                        S. G. MEHARE, JJ.

DATE : 15th July, 2021

PER COURT:

1. The learned A.G.P. has received instructions from the Tahasil

office Washi, Dist. Osmanabad, stating that the hearing in the

execution proceedings had commenced. However, due to the National

lock down owing to COVID-19, the hearing could not progress. Now,

therefore, notice would be issued and expeditious hearing would be

conducted so as to complete the execution expeditiously.

2. Taking into account that the Judgment and the decree that is

being sought to be executed was delivered on 10/03/2010, we find it

appropriate to direct respondent Nos.3 and 4 to ensure that the

3034.20wp

execution is completed on or before 31/12/2021, as also keeping in

view the growing age of the petitioners.

3. As such, this petition is disposed off with the direction to

respondent Nos.2 and 3 that they would conclude the execution

proceeding expeditiously and in any case, on or before 31/12/2021.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)

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