Vinod Kataria (Dead) Through Lrs. ... vs Anoop @ Amit Kumar
2023 Latest Caselaw 18455 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MP No. 6569 of 2023 (VINOD KATARIA (DEAD) THROUGH LRS. POONAM KATARIA AND OTHERS Vs ANOOP @ AMIT KUMAR AND OTHERS)

Dated : 02-11-2023 Shri Amit Khatri, learned counsel for the petitioner.

The present petition is filed seeking a direction to the Executive Court to issue possession warrant in case no.EXA/6546/2018 filed to execute the judgment and decree dated 03.05.2018. This is second round of the petition for the same relief.

The petitioner earlier filed MP No.528/2023 which was disposed off on 01.02.2023 directing the Executive Court to expedite the execution proceedings and to conclude the same preferably within the period of four months from the date of receipt of certified copy of the order.

The certified copy of the order was produced before the Executive Court on 07.02.2023. Upon perusal of the order sheet, it appears that since then the matter is being adjourned by the Executive Court for arguments. The petitioner has not sought any adjournment in the matter.

Considering the same, let an explanation be called from the Executive

Court that why despite the order of this Court on 01.02.2023 in MP No.528/2023, the execution proceedings have not been concluded.

Office is directed to sent a copy of this order to the Executive Court. List the matter after two weeks.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Signature Not Verified Signed by: SOURABH YADAV Signing time: 02-11-2023 17:03:55