PRAKASH VITTHAL KALE Vs. MAHARASHTRA PULSE MILLS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, matter is taken up for final hearing at admission stage.

(2.) The present Writ Petition takes exception to order dtd. 18/2/2025 passed below Exhibits-243 and 248 in Regular Darkhast No.152/2012 pending before 5th Joint Civil Judge, Junior Division, Jalgaon.

(3.) The petition comes with chequered history. Suffice to state that decree dtd. 30/7/1977 for specific performance of contract, which was confirmed by this Court vide judgment and order dtd. 23/6/1982, has been put to execution in Special Darkhast No. 2/1978. However, till this date could not be culminated in final decree. This litigation is classic example as to how litigant can drag execution of decree from stage of preliminary decree to final decree in suit for specific performance of contract.