Central Warehousing Corporation ... vs Vachan Singh Kansana
2024 Latest Caselaw 5486 MP

Madhya Pradesh High Court

Central Warehousing Corporation ... vs Vachan Singh Kansana on 22 February, 2024

                                                                  1
                           IN     THE         HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE RAJENDRA KUMAR-IV
                                                ON THE 22 nd OF FEBRUARY, 2024
                                                 MISC. PETITION No. 2442 of 2019

                          BETWEEN:-
                          CENTRAL WAREHOUSING CORPORATION THROUGH
                          ITS REGIONAL MANAGER OFFICE - 75 ARERA HILLS
                          BHOPAL (MADHYA PRADESH)

                                                                                                    .....PETITIONER
                          (BY SHRI ARVIND KUMAR AGRAWAL - ADVOCATE)

                          AND
                          VACHAN SINGH KANSANA S/O SHRI DEVI SINGH
                          K A N S A N A R/O DATTPURA, MORENA (MADHYA
                          PRADESH)

                                                                                                   .....RESPONDENT


                                This petition coming on for admission this day, th e court passed the
                          following:
                                                                   ORDER

Petitioner is aggrieved with the order dated 5.2.2019 passed by District

Judge, Morena in Execution Case No.23/88x96 whereby District Judge, Morena dismissed the entire execution proceeding. Impugned order dated 5.2.2019 reads as under:

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2. Notice sent to judgment debtor/respondent is unserved with the note "incomplete address".

3. Heard learned counsel for the petitioner.

4. It is submitted on behalf of the petitioner that judgment debtor/respondent has been running absent in execution proceeding also. Impugned order affects the right of the petitioner.

5. Petitioner has filed paper of the property of judgment debtor Vachan Singh which shows that judgment debtor has a considerable land/property and

recovery can be effected in accordance with law.

6. In view of above, petition is allowed setting aside the impugned order passed by District Judge, Morena. Executing Court is directed to proceed with the execution proceeding in accordance with law. Petitioner shall file the paper of property of Vachan Singh before the Executing Court.

(RAJENDRA KUMAR-IV) JUDGE (alok)