SHANTIBEN BABARBHAI PATEL Vs. GEETA PRABHU PATEL

JUDGEMENT

(1.) Rule. Learned counsel for the respective Respondents waive service in both the petitions. Rule made returnable forthwith. Taken up

(2.) These petitions are being heard together since they were directed to be clubbed and placed together for hearing under administrative order dtd. 16/12/2023. CASE

(3.) In Writ Petition No. 1958 of 2017, the Petitioners are the original Plaintiffs, who are challenging the impugned order dtd. 9/8/2016 passed below Exh.1 in Civil Misc. Application No. 3 of 2013 in Execution Petition No. 1 of 2010 by the Executing Court (Civil Judge, Senior Division, Dadra and Nagar Haveli, Silvasa). Survey No. 13/2/1 admeasuring 1H 6 R, Survey No. 13/2/2 admeasuring 3 R, Survey No. 13/2/3 admeasuring 7 R all situated at village Rakholi Union Territory of Dadra and Nagar Haveli Khata No.71 are the subject matter properties of the present petition and same are collectively referred to as 'the suit properties' for short. By this impugned order, the Executing Court has allowed the application of Respondents thereby granting stay to the decree under execution.