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Sunil S/O Prabhakar Hardas vs Prabhakar S/O Laxmanrao Raut
2022 Latest Caselaw 13464 Bom

Citation : 2022 Latest Caselaw 13464 Bom
Judgement Date : 22 December, 2022

Bombay High Court
Sunil S/O Prabhakar Hardas vs Prabhakar S/O Laxmanrao Raut on 22 December, 2022
Bench: A.S. Chandurkar, Anil Laxman Pansare
                                                                                          (1)                                           wp8318.22


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH : NAGPUR

                               WRIT PETITION NO.8318/2022
                Sunil s/o Prabhakar Hardas .vs. Prabhakar s/o Laxmanrao Raut

------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                           Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
------------------------------------------------------------------------------------------------------------------------------------------------------------
                                  Ms A. N. Kawale, Advocate for petitioner.

                                  CORAM :                  A. S. CHANDURKAR & ANIL L. PANSARE, JJ.
                                  DATE  :                  DECEMBER 22, 2022.

                                                     The         petitioner              who           is      decree           holder            seeks

expeditious disposal of application below Exh.-33 in Regular Darkhast No.1172/2012. It is the grievance of the petitioner that this application has been preferred by the judgment debtor so as to delay the execution proceedings.

We find that the petitioner can make a request to the executing court to decide the application below Exh.-33 expeditiously by making out a case in that regard. If that request is not accepted by the Court, the petitioner would be free to take appropriate steps thereafter. Hence, with liberty to the petitioner to make an application before the trial Court for expeditious consideration of Exh.-33, the writ petition is disposed of.




                                           (Anil L. Pansare, J.)                                            (A. S. Chandurkar, J.)

                                                                                                                                 Digitally signed byYOGESH
kahale                                                                                                                           ARVIND KAHALE
                                                                                                                                 Signing Date:23.12.2022
                                                                                                                                 11:53
 

 
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