Madhya Pradesh High Court
Rana Uday Shamher Jang Bahadur (D) Lrs ... vs Rana Ajay Jang Bahadur (D) Lrs Smt. ... on 9 January, 2014
1
W.P. No. 2688/2012
9.1.2014
Shri R.K. Nagar, learned counsel for the petitioner.
Shri Pranay Verma, learned counsel for respondents.
Solitary relief which the petitioner seeks in this petition is direction to the Executing Court to decide the matter expeditiously.
Learned counsel appearing for respondents have no objection if the petition is disposed of with a direction to the Executing Court to expeditiously decide the matter.
In view whereof the petition is disposed of with direction to the Executing Court to decide the matter pending before it expeditiously; however, not later than six months from the date of communication of this order. Parties are directed to cooperate.
Petition stands finally disposed of. C.c. as per rules.
(SANJAY YADAV) JUDGE Vivek Tripathi