AI Structured Summary
Not yet generated for this judgment
Judgment
Ld. Counsel appearing for the Appellant submits that though final order in the Execution Application has still not been made by the Executing Court but the Appellant is forced to file this Appeal as certain contradictory orders are being made by the Executing Court, resulting in unwarranted delay in disposal of the Execution Application. Ld. Counsel submits that the Appellant may be permitted to withdraw the Appeal, but with a direction to the Executing Court to take a final decision in the Execution Application expeditiously and without granting unnecessary adjournments at the request of the Judgment Debtor.
In view of the above and having regard to the fact that final order sought to be enforced was passed as far back as in the year 2015, we dismiss the Appeal as not pressed, with the request to the Executing Court to take a final decision in the Execution Application as expeditiously as practicable and, in any case, not later than four months from the date of receipt of a copy of this order.