Shri Ashok Sharma & Anr. vs . Shri Ramesh Kumar Jhunjhunwala
2022 Latest Caselaw 4 Meg

 Serial No. 11
 Supplementary List
                  HIGH COURT OF MEGHALAYA
                        AT SHILLONG
MC (CRP) No. 2 of 2022
                                  Date of Order: 07.02.2022

Shri Ashok Sharma & Anr.         Vs. Shri Ramesh Kumar Jhunjhunwala

Coram:
                 Hon'ble Mr. Justice H. S. Thangkhiew, Judge


Appearance:
For the Petitioner(s)       :     Ms. A. Paul, Sr. Adv. with
                                  Ms. R. Dutta, Adv.

For the Respondent(s)       :

Matter taken up via Video Conferencing.

Heard Ms. A. Paul, learned Senior counsel assisted by Ms. R. Dutta, learned counsel for the petitioners.

By this application, the petitioners seek additional time, over and above what has been granted by this Court vide order dated 01.12.2021, whereby the execution proceedings have been kept in abeyance for a period of 6(six) weeks, to allow the judgment debtor to move the SLP before the Hon'ble Supreme Court. Today, Ms. A. Paul, learned Senior counsel submits that due to the situation that is still prevailing, the petitioners have not been able to move the matter, as such she prays that further time be allowed.

In the earlier occasion, the main case has been disposed of in view of the fact that the prayer was limited and as such no notice was issued to the respondent. However, in the interest of justice, it is directed that the petitioners to take steps for service of notice on the respondent by registered AD post within 3(three) days, and the matter be listed 10(ten) days thereafter. The execution proceedings shall be kept in abeyance till the next date.

List this matter on 18.02.2022.

JUDGE Meghalaya 07.02.2022 "V. Lyndem-PS"