SUNITA BANSAL Vs. RAJAN BANSAL

JUDGEMENT

(1.) Present petition has been filed under Article 227 of the Constitution of India and the request is very limited and precise.

(2.) It is prayed that the four execution petitions, which are pending before the learned executing Court and which arise out of the order granting interim maintenance in relation to HAMA 12/2016, may be directed to be expedited.

(3.) The attention of this Court has also been drawn towards orders passed by the coordinate Bench of this Court on 8/12/2022 in CM(M) 1373/2022 and order dtd. 6/7/2023 in CM(M) 1030/2023.