Patna High Court - Orders
Banarsi Lal Parsuram Puria vs Smt.Shanti Devi & Anr on 9 May, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.2619 of 2011
BANARSI LAL PARSURAM PURIA
Versus
SMT.SHANTI DEVI & ANR
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3. 09.05.2011Heard learned counsel for the petitioner, Shri Hare Krishna Kumar and learned counsel for the respondents Shri Kundan Bahadur Singh.
The order passed by the Executing Court does not suffer from any error as the decree is not binding on the petitioner for the reason that he was not a party in the suit. If the petitioner has any apprehension, he may file a suit for declaration of his right.
The Executing Court is directed to expedite and conclude the execution case No. 01 of 2006, pending in the court of Shri Suman Kumar Singh, Sub-Judge, III, Sitamarhi on day to day basis.
Subject to the above observation, the petition is dismissed.
( Prakash Chandra Verma, j.) Ravi/-