WPMS/1777/2021
2021 Latest Caselaw 3508 UK

IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
      ON THE 7TH DAY OF SEPTEMBER, 2021
                          BEFORE:
     HON'BLE SHRI JUSTICE MANOJ K. TIWARI
     Writ Petition (M/S) No. 1777 of 2021
BETWEEN:

Kamla Devi                                   ... Petitioner

      (By Mr. Prashant Khanna, Advocate)

AND:

Dhan Lal & another                           ... Respondents
      (None present for the respondents)

                         JUDGMENT

1. Petitioner filed a suit for permanent injunction, which was decreed by learned trial court vide order dated 20.11.2017. First Appeal and Second Appeal filed by the defendants against the said judgment and decree have been dismissed. Thereafter, petitioner has put the decree, passed by learned trial court, to execution by filing Civil Execution Case No. 02 of 2019.

2. By means of this writ petition, petitioner sought a direction to the court concerned to expedite disposal of the execution case.

3. Having regard to the fact that petitioner is senior citizen and the decree was passed in the year 2017, the writ petition is disposed of with request to Executing Court to make endeavour to expedite hearing of Execution Case No. 02 of 2019 and decide the same

as early as possible, in accordance with law, preferably within one year from the date of production of certified copy of this order.

(Manoj Kumar Tiwari, J.) Aswal