Allahabad High Court
Manoj Garg vs M/S Som Engineering Works And 7 Others on 12 July, 2022
Author: Siddhartha Varma
Bench: Siddhartha Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 5133 of 2022 Petitioner :- Manoj Garg Respondent :- M/S Som Engineering Works And 7 Others Counsel for Petitioner :- Ashish Kumar Singh,Ajay Kumar Singh Hon'ble Siddhartha Varma,J.
A suit for ejectment was filed in the year 1976 which had attained finality when the Second Appeal was decided on 6.2.2019. Thereafter the plaintiff in the suit for ejectment had filed Execution Case No.11 of 2019. The grievance of the petitioner is that the execution case has lingered since 2019. A prayer has, therefore, been made that the aforesaid execution case may be decided expeditiously within a stipulated period of time.
Without going into the merits of the case and without issuing notices to the opposite parties, a direction is being issued that the Execution Case No.11 of 2019 filed by the petitioners be heard on a day-to-day basis and be decided within a period of six months from the date of presentation of a certified copy of this order after hearing the parties concerned, if there is no other legal impediment. It may be noted that adjournment shall be granted only under very pressing circumstances and that too after imposing a cost of Rs.2000/- on the party seeking adjournment.
The instant application is, accordingly, disposed of.
Order Date :- 12.7.2022 GS (Siddhartha Varma, J.)