Geeta Devi vs Ashok Kumar Singh ... .... Opposite ...
2025 Latest Caselaw 6305 Jhar

Jharkhand High Court

Geeta Devi vs Ashok Kumar Singh ... .... Opposite ... on 8 October, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           C.M.P. No. 895 of 2025

Geeta Devi                                            .....   ....    Petitioner
                                  Versus
Ashok Kumar Singh                                     ...       ....     Opposite Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner               : Mr. Jitesh Kumar, Advocate
For the Opposite Party           :
                        ------

Order No. 04 / Dated : 08.10.2025.

The petitioner is the decree holder and the instant civil misc. petition has been filed for expeditious disposal of Execution Case No. 02/2011 arising out of Title Suit No. 57/2002, pending before the Civil Judge (Junior Division), Palamau at Daltonganj in the light of the guidelines laid down by the Hon'ble Apex Court in Rahul S. Shah v. Jinendra Kumar Gandhi & Ors., (2021) 6 SCC 418.

It is submitted by learned counsel for the petitioner that the judgment and decree have attained finality after dismissal of second appeal against the said decree. Despite this, the petitioner has not received the fruits of the decree.

Under the circumstance, learned Executing Court is directed to submit a report and the reason for delay in execution proceeding within two weeks.

List this case after two weeks.

(Gautam Kumar Choudhary, J.) 08.10.2025 Pawan/ -