Puri Constructions Pvt. Ltd. vs Baldev Sahai & Sons
1998 Latest Caselaw 879 Del

JUDGMENT

Mukul Mudgal, J.

1. None appears for any of the parties. As the revision petition is of 1980 and it being taken up today. This revision petition arises from two suits filed by respondent against the petitioner wherein decrees were passed. The respondent has been labouring to have the decrees executed. The decrees have not been executed since 1980 when the execution proceedings were transferred to the Court of Sub-Judge, Delhi. However, by virtue of interim orders the petitioner has been able to delay the execution proceedings. I am not inclined to interfere with the impugned order particularly when the petitioner has not chosen to file the impugned order dated 1.12.80 even up to date. In any event the impugned order only refuses to grant an interim stay pending the decision of the application filed by the petitioner Company under Order 21, Rule 58 & Section 151 of Code of Civil Procedure.

2. Even otherwise the objections to the execution are of a frivolous nature. Accordingly the revision petition is dismissed and the interim orders passed in the said revision petition is vacated.