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Judgment
7 paragraphs · 108 words
Manoj K. Tiwari, J
1.
According to the petitioner, he filed an application seeking execution of the judgment and decree dated 30.01.2020 passed in Civil Suit No. 86 of
2014.
2.
By means of this writ petition, petitioner sought a direction to the court concerned to expedite disposal of the execution application.
3.
Having regard to the facts of the case, the writ petition is disposed of with request to Executing Court to expedite hearing of Execution Case No. 01
of 2021 and decide the same as early as possible, in accordance with law, within four months from the date of production of certified copy of this
order.