Allahabad High Court
Rajbali Singh vs Ram Awadh And Others on 15 July, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 265 of 2010 Petitioner :- Rajbali Singh Respondent :- Ram Awadh And Others Petitioner Counsel :- R.K. Singh Baghel Hon'ble Krishna Murari,J.
Heard learned counsel for the petitioner. The sole relief claimed in the petition is to direct the court below to decide the execution case no. 245 of 2008. It is contended that even though the service on the judgement debtor has been held to be sufficient still the proceedings are being lingered on.
Considering the facts and circumstances, the writ petition stands disposed of with the direction to the executing court to decide the execution case no. 245 of 2008 as expeditiously as possible.
Order Date :- 15.7.2010 nd