B.K. AMBUJAKSHI Vs. M. HANUMANTHAPPA

JUDGEMENT

(1.) This petition by the decree holder in Ex.P.No.1742/2007 on the file of V Addl. City Civil & Sessions Judge, Bengaluru is preferred by the petitioners for a direction to the Trial Court ) Executing Court) to pass appropriate order on pending applications, inter alia contending that the said application having pending more than 10 months resulting him execution proceedings and as such necessary direction are to be issued to the Trial Court / Executing Court to dispose of the said application as expeditiously as possible.

(2.) Heard the learned counsel for the petitioners and perused the material available on record.

(3.) For the order proposed, notice to respondents is dispensed with.