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Judgment
Learned counsel appearing on behalf of the petitioner submits that the petitioner has filed a petition under Order XXI Rule 97 of the C.P.C which is still pending and the learned court is not deciding the same and is proceeding in the Execution Case. He next submits that the petitioner is a bona-fide purchaser of the property in question, however, the learned court is proceeding in the Execution Case and no dates are being provided. He submits, in that background, the petitioner has also filed an I.A. being I.A. No.13875 of 2026 for stay of the execution proceeding.
Issue notice upon the Opposite Party Nos.1 to 21 in the C.M.P as well as in the instant I.A meant for stay of the execution proceeding.
Let this matter appear on 19.11.2026.
Till the next date, status-quo as on today, shall be maintained.