GOPINATHAN Vs. NEW WAY FINANCIERS

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers :-

(2.) THOUGH learned counsel appearing for the respondent contends that the attempt of the petitioner is only to protract the execution proceedings, in view of the lapse of more than 5 years, it is only appropriate that a chance is given to the petitioner. Accordingly, the writ petition is allowed in terms of the second prayer with a direction to the Execution Court to dispose of the execution petition within three months from the date of production of a copy of the judgment. The writ petition is disposed of as above.