Achchhelal Jaiswal vs Chola Mandalam Investment Finance Co. ...
2025 Latest Caselaw 3827 Chatt

Chattisgarh High Court

Achchhelal Jaiswal vs Chola Mandalam Investment Finance Co. ... on 21 April, 2025

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signed by                                                2025:CGHC:18022
RAMESH
KUMAR VATTI                                                              NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR


                             WP227 No. 65 of 2022

  •   Achchhelal Jaiswal S/o Dwarika Prasad Jaiswal Aged About 70 Years
      R/o House No. 82, Purani Basti, Nagoikhar, Katghora, P.S.- Katghora,
      District- Korba, Chhattisgarh ( Judgment Debtor)
                                                             ... Petitioner
                                     Versus
  1. Chola Mandalam Investment Finance Co. Ltd. Through Branch
     Manager, Branch Office, Transport Nagar, Korba, Chhattisgarh
     ( Decree Holder)


  2. Smt. Naina Devi W/o Achchelal Jaiswal R/o House No. 82, Purani
     Basti, Nagoikhar, Katghora, P.S.- Katghora, District- Korba,
     Chhattisgarh
                                                                 ... Respondents

For Petitioner : None appeared even in two rounds.

For Respondents : None

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 21/04/2025

1. The petitioner has filed this petition seeking the following relief(s):-

"10.1 That, this Hon'ble Court may kindly be pleased to call the records pertaining to the case from the respondent authorities.

10.2 That, this Hon'ble Court may kindly be pleased to set- aside the impugned execution proceedings pending before the learned First Additional District Judge, Korba, where the M.J.C. (Civil) No. 47/2021.

10.3 To kindly grant any other relief which may be deem fit in the given facts and circumstances of the instant case."

2. As per office report, MJC (Civil) No. 47/2021 pending before the III rd

District and Additional Sessions Judge, Korba has already been

disposed of on 21.09.2024 and thus, this petition has become

infructuous.

3. Accordingly, the petition is dismissed being rendered infructuous.

Sd/-

(Rakesh Mohan Pandey) Judge

vatti