BRIJ LAL & SONS Vs. UNION OF INDIA

JUDGEMENT

(1.) This Execution First Appeal under Order XXI Rule 58 of the Code of Civil Procedure, 1908 (CPC) impugns the order [dated 1st June, 2016 in Execution Petition No. 18/2014 of the Court of Additional District Judge-01 (South-East)] of adjourning sine die the Execution Petition filed by the appellant.

(2.) This appeal came up first before this Court on 19th August, 2016, when Executing Court's record was requisitioned. Vide subsequent order dated 24th January, 2017, notice of the appeal was ordered to be issued. Ms. Sakshi Popli, Advocate for the respondent Union of India (UOI) has been appearing but does not appear today.

(3.) A perusal of the order sheet shows that none appeared for the respondent UOI on the last date of hearing i.e. 7th May, 2018.