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Judgment
13 paragraphs · 266 wordsJyotsna Rewal Dua, J
The only prayer made in this petition is for directing the learned Executing Court i.e. Civil Court (Junior Division) Chachiot at Gohar District Mandi
to expedite and conclude the execution petition No.17 of 2018 titled as Sanjay Kumar and others Vs. Mohan Lal and another in a time bound period.
Considering the limited prayer made in the petition and the order being passed hereinafter, notice of this petition is not required to be issued to the
respondents.
It appears from the record that the above numbered execution petition was filed by the petitioners on 31. 03.2018. The judgment debtors in the
execution petition could not be served for a considerable period of time. Learned counsel for the petitioner submits that all judgment debtors stand
served at present and the matter is now fixed for evidence of the objectors on 17.09.2021.
On account of Covid-19 pandemic, hearing in the Courts across the State had remained affected. Under the prevailing circumstances and also keeping
in view the facts as noticed earlier, it will not be appropriate at this stage to issue the directions prayed for by the petitioners in the instant petition.
Learned Executing Court has to consider its docket while decidng the cases. The matter is even otherwise stated to be fixed for recording evidence of
the objectors on 17.09.2021. Consequently, instant petition is disposed of by granting liberty to the petitioners to move the learned Executing Court in a
manner known to law for the disposal of their execution petition. Pending miscellaneous applications, if any, shall also stand disposed of.