Shri Amrit Lal vs Shri Ganesh Raj Bansal
2021 Latest Caselaw 18507 Raj

(1 of 2) [CW-11690/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11690/2021

1. Shri Amrit Lal S/o Bihari Lal, Aged About 72 Years, By Caste Agarwal, Resident Of Sector No.9/1, House No.33, Hanumangarh Junction.

2. Surendra Kumar S/o Bihari Lal, Aged About 63 Years, By Caste Agarwal, Resident Of Singla Rise And General Mills, Prem Nagar, Hanumangarh Town.

3. Smt. Neelam Bansal W/o Rajkumar Bansal D/o Bihari Lal, Aged About 68 Years, 4-G-3, Jawahar Nagar, Sri Ganganagar.

4. Smt. Santosh Rani W/o Ramswaroop D/o Bihari Lal, Aged About 58 Years, 343, Puran Chand Gupta Wali Gali, Sangaria, District Hanumangarh.

----Petitioners Versus Shri Ganesh Raj Bansal S/o Late Ram Prasad, By Caste Agarwal, Resident Of I-273, Civil Line, Hanumangarh Junction, Tehsil And District Hanumangarh.

                                                                ----Respondent


For Petitioner(s)        :     Mr. G. R. Goyal



                    JUSTICE DINESH MEHTA

                                    Order

06/12/2021

1.   The   petitioners    have      approached          this    Court   with   the

grievance that though the petitioners have filed an execution

petition way back in the year 2017, they have not received the

fruits of the decree and in spite of the fact that bank account of

the judgment debtor stands attached by the Executing Court,

amount has not been paid.

2. Without making any observation about the petitioners'

entitlement or right flowing from the decree, the present writ

(2 of 2) [CW-11690/2021]

petition is disposed of with the direction to the petitioner to file an

application before the Executing Court within a period of two

weeks from today along with certified copy of the order instant

and a photo-stat copy of the judgment and decree and judgment

of Hon'ble Supreme Court rendered in the case of Rahul S. Shah

Vs. Jinendra Kumar Gandhi & Ors. reported in AIR 2021 SC

2161.

3. In case such an application is filed, the Executing Court shall

do the needful in accordance with law as early as possible

preferably within a period of eight weeks from the date of receipt

of the copy of this order.

4. It is made clear that aforesaid direction to decide the

application has been issued only with a view to ensure expeditious

redressal of petitioners' grievance. The same may not be

construed to be an order to decide the application in a particular

manner.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

216-A.Arora/-

Powered by TCPDF (www.tcpdf.org)