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Kamla Devi vs Dhan Lal & Another

Uttarakhand High Court · Decided on 7 September 2021 · Citation: (2021) 09 UK CK 0121

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 1777 Of 2021
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Judgment

4 paragraphs · 156 words

Manoj K. Tiwari, J

1.

Petitioner filed a suit for permanent injunction, which was decreed by learned trial court vide order dated 20.11.2017. First Appeal and Second Appeal filed by the defendants against the said judgment and decree have been dismissed. Thereafter, petitioner has put the decree, passed by learned trial court, to execution by filing Civil Execution Case No. 02 of 2019.

2.

By means of this writ petition, petitioner sought a direction to the court concerned to expedite disposal of the execution case.

3.

Having regard to the fact that petitioner is senior citizen and the decree was passed in the year 2017, the writ petition is disposed of with request to Executing Court to make endeavour to expedite hearing of Execution Case No. 02 of 2019 and decide the same as early as possible, in accordance with law, preferably within one year from the date of production of certified copy of this order.