Sridhar Chaturvedi v. Ram Vishwas (Died)Through Its Lrs Siya Dulari

(VISHAL DHAGAT)(VISHAL DHAGAT) JUDGEJUDGE

IN THE HIGH COURT OF MADHYA PRADESHIN THE HIGH COURT OF MADHYA PRADESH AT JABALPURAT JABALPUR

BEFOREBEFORE HON'BLE SHRI JUSTICE VISHAL DHAGATHON'BLE SHRI JUSTICE VISHAL DHAGAT

ON THE 4ON THE 4thth OF NOVEMBER, 2024 OF NOVEMBER, 2024

WRIT PETITION No. 32235 of 2024WRIT PETITION No. 32235 of 2024

SRIDHAR CHATURVEDISRIDHAR CHATURVEDI Versus

Appearance:Appearance: Shri K. K.Pandey - Advocate for the petitioner.Shri K. K.Pandey - Advocate for the petitioner.

ORDERORDER

Petitioner has filed this writ petition under Article 226 of the Constitution of

India making a prayer for issuing writ of mandamus to trial Court for completing

executing proceedings within a limited time frame as per the directions which has been

issued by the Apex Court in case of Bhoj Raj Garg Vs. Goyal Education and WelfareBhoj Raj Garg Vs. Goyal Education and Welfare

Society and others reported in 2022 Live Law SC 976 Society and others reported in 2022 Live Law SC 976 and Special Leave Petition Nos. Special Leave Petition Nos.

7965-7966/20207965-7966/2020 reported in Live Law dated 22.4.2021.

2. On making query, it is informed at Bar that judgment debtors are yet to

appear before the Executing Court. No order sheet and evidence is available before

this Court that Executing Court is not proceedings diligently in the case.

3. In these circumstances, writ petition is disposed offdisposed off granting liberty to

petitioner to approach this Court if after appearance of respondents case has not been

disposed off as per the directions prescribed by the Apex Court.

AD/

1 WP-32235-2024

NEUTRAL CITATION NO. 2024:MPHC-JBP:54121