(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
RAM VISHWAS (DIED)THROUGH ITS LRS SIYA DULARIRAM VISHWAS (DIED)THROUGH ITS LRS SIYA DULARI
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