Citation : 2021 Latest Caselaw 5372 UK
Judgement Date : 28 December, 2021
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ON THE 28TH DAY OF DECEMBER, 2021
BEFORE:
HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
Writ Petition (M/S) No. 2838 of 2021
BETWEEN:
Banwari Lal. ....Petitioner
(By Ms. Rajni Rangwal, Advocate)
AND:
Ram Kishore & others. ...Respondents
(There is no representation for respondents)
JUDGMENT
By means of this writ petition, petitioner has sought a direction to the Court of Ist Additional Civil Judge (Junior Division), Dehradun for expeditious disposal of Execution Case No. 14 of 2020.
2. It is contended that Original Suit was filed in the year 1995, which was decreed by First Appellate Court on 09.05.2019.
3. Having regard to the facts of the case, the Writ Petition is disposed of with a request to Court concerned to make every endeavour to decide the Execution Case No. 14 of 2020, as early as possible. Unnecessary adjournment to the parties should be avoided.
(MANOJ KUMAR TIWARI, J.) Navin
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