Supreme Court - Daily Orders
Udyavara R Acharya Since Deceased ... vs Jugal Kishor Jagannath Sharda on 15 November, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.5 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 8167-8168/2020
(Arising out of impugned final judgment and order dated 27-04-2020
in WP No. 5341/2018 and WP No. 5342/2018 passed by the High Court
Of Judicature At Bombay)
UDYAVARA R ACHARYA SINCE DECEASED THROUGH
HIS LRS. & ANR. Petitioner(s)
VERSUS
JUGAL KISHOR JAGANNATH SHARDA Respondent(s)
(I.A. No. 49778/2022 - EARLY HEARING APPLICATION)
Date : 15-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. H. L. Tiku, Sr. Adv.
Ms. Yashmeet Kour, Adv.
Mr. Vikas Kumar, Adv.
Mr. Manish Paliwal, Adv.
M/S Corporate Legal Partners, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None has entered appearance for the respondent despite service.
Leave granted.
Interim order dated 15.7.2020 is made absolute during the Signature Not Verified pendency of the appeal.
Digitally signed byRASHMI DHYANI Date: 2022.11.15 17:26:02 IST Reason:
On our query to the learned counsel for the appellant(s) that 1 whether the execution proceedings are still to conclude, keeping in mind our interim order dated 15.7.2020, learned counsel states that possession has still not been obtained. We find it difficult to appreciate the reason for the same and thus direct the executing Court to proceed forthwith and conclude the execution proceedings within a period of two months from the date of communication of the order keeping in mind the interim order already granted by us on 15.7.2020.
Order be sent forthwith to the executing Court.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
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