NARESH KUMAR JAIN Vs. RISHAB SHARMA

JUDGEMENT

(1.) Petitioners have assailed order dtd. 3/12/2025 of the learned execution court, whereby their application under Order XXI Rule 29 CPC was dismissed and consequently warrants of possession of the subject property were directed.

(2.) Learned counsel for respondent/Decree Holder appearing on advance intimation accepts notice.

(3.) Learned counsel for both sides request that in view of the urgency that has arisen in view of the impugned order, final arguments may be heard at this stage itself. Accordingly, I have heard learned counsel for both sides.