Allahabad High Court
Shyam Bihari vs Civil Judge (Junior Division) Bansgaon ... on 22 October, 2019
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 7634 of 2019 Petitioner :- Shyam Bihari Respondent :- Civil Judge (Junior Division) Bansgaon Distt Gorakhpur And 8 Others Counsel for Petitioner :- Ashwani Kumar Pathak,Arun Kumar Pathak Hon'ble Manoj Kumar Gupta,J.
The petitioner who was defendant no. 1 in partition suit, bearing number 222 of 2010, applied for execution of the decree. It came to be registered as Execution Case No. 5 of 2017.
The instant petition has been filed for a direction to the executing court to conclude the proceedings of the execution case, expeditiously.
The last order passed by the executing court reveals that dates are being fixed for disposal of objections.
Accordingly, the petition is disposed of by providing that the executing court shall endeavour to decide the objections expeditiously, by fixing short dates, so that the execution proceeding is taken to its logical conclusion, without any delay.
(Manoj Kumar Gupta, J.) Order Date :- 22.10.2019 Jaideep/-