Allahabad High Court
Sanjay Gupta vs Sheru Abbas And Ors. on 11 July, 2025
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?E Court Neutral Citation No. - 2025:AHC-LKO:39737 Court No. - 7 Case :- S.C.C. REVISION No. - 6 of 2022 Revisionist :- Sanjay Gupta Opposite Party :- Sheru Abbas And Ors. Counsel for Revisionist :- Lokendra Kumar Gupta,Mirza Humayun Qadar,Ravendra Pratap Singh Counsel for Opposite Party :- Namit Sharma,Namit Sharma,Ratnesh Chandra,Rishabh Tripathi Hon'ble Pankaj Bhatia,J.
1. Heard learned counsel for the revisionist and perused the record.
2. The present revision has been filed by the revisionist challenging an order dated 21.09.2021, whereby the Executing Court has passed an order rejecting the objections under Section 47.
3. Admittedly the decree of rent and ejectment was passed on 20.09.2018, the same was never challenged and thus attained finality. Revisionist filed objections under Section 47 pleaded that the decree was erroneous, the same has been rejected.
4. Considering that it is well settled that decree cannot be gone into in execution proceedings, the objections were rightly rejected. No interference is called for in the exercise of revisional power. The revision is accordingly dismissed.
Order Date :- 11.7.2025 Arun