AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 204 wordsAmol Rattan Singh, J.
By this petition, the petitioners seek a direction to the executing court [the learned Civil Judge (Jr. Divn.), Hisar], to expeditiously decide the application filed by them seeking execution of the decree issued in their favour in Civil Suit no.425-C of 23.01.2010, such decree having been issued on 14.02.2017 in an appeal filed in the appellate court.
Mr. Gurcharan Dass, learned counsel for the petitioners-decree holders, points to the orders passed by the executing court since April 25, 2018 (the execution application having been filed in March 2018), which have been reproduced in paragraph 5 of the petition.
It is seen that right since 25.04.2018 till the last date of hearing, i.e. 19.11.2018 (with 4 dates of hearing having taken place in between), the matter has been adjourned simply because the respondents-judgment debtors are not filing their objections.
Consequently, this petition is disposed of with a direction to the executing Court to ensure that no further adjournment is granted beyond the next date of hearing in the application, i.e. 21.01.2019, to the respondents to file their objections. Thereafter, the executing court shall ensure that the matter is not unnecessarily delayed, enough time already having been wasted by granting unnecessary adjournments.