HIGH COURT OF JUDICATURE AT ALLAHABAD
MATTERS UNDER ARTICLE 227 No. - 4315 of 2022 Court No. - 5
HON'BLE KSHITIJ SHAILENDRA, J.
1. This case has been mentioned for being taken up out of turn by learned counsel for the respondent. Information regarding mention is already displayed on the notice board.
2. None present to press the petition.
3. Shri Neelesh Tripathi, learned counsel holding brief of Shri Anurag Sharma is present from the respondents' side.
4. It is contended by Shri Tripathi that this petition arises out of execution proceedings in a suit for specific performance of agreement for sale. When the execution proceedings were pending, certain orders were passed against the judgment debtor-petitioner which were challenged by means of this petition. However no interim order was passed. During the pendency of this petition, execution proceedings have come to an end in terms of execution of registered sale deed by the trial court itself in favour of the respondent.
5. He, therefore, submits that the petition has been rendered infructuous and may be dismissed as such.
6. The order sheet reveals that on every date fixed in the matter, learned counsel for the petitioner was absent.
Versus
Counsel for Petitioner(s) : Avnish Kumar Srivastava
Counsel for Respondent(s) : Anurag Sharma
Ganga Sharan
.....Petitioner(s)
Manish Pratap
.....Respondent(s)
1
7. In view of the above, the petition is dismissed.
February 20, 2026
Jyotsana A227 No. 4315 of 2022
2
(Kshitij Shailendra,J.)
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