Shiv Ram Sharma Son Of Late Shri ... vs Managing Committee Shri ...
2023 Latest Caselaw 83 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 17047/2022
Shiv Ram Sharma Son Of Late Shri Hetram Sharma, Aged About
71 Years, R/o 6/106, Vidhyadhar Nagar, Jaipur Rajasthan
                                                                      ----Petitioner
                                      Versus
1.         Managing Committee Shri Khandelwal Vaishy Kendriya
           Senior Secondary School, Station Road, Jaipur Through
           Secretary
2.         Director/commissioner Secondary Education Rajasthan,
           Bikaner
3.         Shri Khandelwal Vaishy, Hitkarini Sabha, Station Road,
           Jaipur Rajasthan Through Secretary
                                                                   ----Respondents

For Petitioner(s) : Mr. Surendra Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

03/01/2023

1. By way of instant writ petition, petitioner is seeking direction

to decide his execution application No.6/2014 titled as Shivram

Sharma Vs. Managing Committee, Khandelwal Vaishy Kendriya

Senior Secondary School & Ors. pending before the Additional Civil

Judge (Junior Division) & Judicial Magistrate (West), Jaipur

Metropolitan II to execute the judgment dated 30.8.2013 passed

by the Rajasthan Non-Governmental Educational Institution

Tribunal, Jaipur on his application No.318/2010.

2. Having heard counsel for petitioner and from perusal of

record, it transpired that petitioner is a senior citizen and

(2 of 2) [CW-17047/2022]

execution application is pending at the stage of service of notices

upon judgment-debtors.

3. Counsel for petitioner undertakes to effect the service of

notice of execution application upon judgment-debtors by

adopting alternative mode and in case service of notices upon

judgment-debtors is effected it is expected from the Executing

Court that the execution application should be decided preferably

within a period of nine months, thereafter, if possible.

4. Both parties shall co-operate in deciding the execution

application and Executing Court shall make all efforts, avoiding

unwarranted adjournments to decide the execution application

within the aforesaid period.

5. Accordingly, the writ petition stands disposed of.

6. All pending application(s), if any, also stand(s) disposed of.

(SUDESH BANSAL),J

NITIN/26

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